- (1.) By this order, I shall be disposing of four revision petitions bearing CR No. 1425 of 2010 titled as 'Smt. Rekha Wadhwa and Anr. v. Smt. Pushpa Ahuja and Anr.', CR No. 1569 of 2010 titled as 'Smt. Rekha Wadhwa and Anr. v. Smt. Pushpa Ahuja and Anr.', CR No. 5255 of 2010 titled as 'Pushpa Ahuja and Anr. v. Smt. Rekha Wadhwa and Anr.', and CR No. 3041 of 2010 titled as 'Pushpa Ahuja and Anr. v. Smt. Rekha Wadhwa and Anr.'.
(2.) A few skeletal facts are that two eviction petitions, namely, case No. RBT 20 and case No. RBT 15, both titled as 'Smt. Pushpa Ahuja and Anr. v. Smt. Rekha Wadhwa and Anr.', were filed before the learned Rent Controller, Faridabad under Section 13 of the Haryana Urban (Control of Rent & Eviction) Act, 1973for short ''the Act''. by the landlords on the ground that the Petitioners/tenants are in possession of two shops No. 4 and 5, measuring 10' x 15' each, out of SCF No. 54, Sector 16, Faridabad as tenants on monthly rent of '5,790/- vide lease deed dated 24.07.1993 for a period of two years w.e.f. 01.07.1998 to 30.06.2000. The landlords sought eviction of the tenants, inter alia, on the grounds of non-payment of arrears of rent, personal necessity, nuisance and material impairment to the value and utility of the demised premises. On the ground of personal necessity, issue No. 3 was framed as to whether the Petitioner requires demised premises for his personal necessity? The learned Rent Controller, vide his order dated 18.05.2009 ordered eviction of the Petitioners/tenants on the grounds of personal necessity, material impairment to the value and utility of the demised premises and nuisance.
(3.) Aggrieved against the order of eviction, the tenants filed two appeals before the learned Appellate Authority. During the pendency of the appeals, the tenants filed an application under the Right to Information Act, 2005for short ''RTI Act''. to the Public Information Officer-cum-Estate Officer, HUDA, Faridabad and came to know vide memo No. 26807 dated 07.09.2009 (Annexure P-6) that Sandeep Ahuja, for whose personal necessity the demised premises was sought to be vacated, already owned Booth No. 81, Sector 15, HUD A, Faridabad besides the other relations, the details of which are as under: - JUDGEMENT_465_LAWS(P&H)2_2011_1.html;