2018 (4) ADR 598

Delhi High Court

Hon'ble Judge(s): Jayant Nath , J

(A) Delhi Rent Control Act (59 of 1958) , S.14(1)(e)— Eviction - Bona fide need for business - Landlord need not specify exact business proposed to be carried out from tenanted premises - Moreover, he can change his mind and use premises for different kind of business even if particular purpose stated, in eviction petition. 2014 (4) ADR 183, Relied on. (Para 18) (B) Delhi Rent Control Act (59 of 1958) , S.14(1)(e)— Eviction - Bona fide need for business - Landlord is not required to lead evidence to show that he has experience of business that he proposes to start. AIR 2014 SC 2294, Relied on. (Para 18) (C) Delhi Rent Control Act (59 of 1958) , S.14(1)(e)— Eviction - Bona fide need - Desire to use shop on ground floor of market to start different business is bona fide desire. (Para 20) (D) Delhi Rent Control Act (59 of 1958) , S.14(1)(e), S.25B— Eviction - Bona fide requirement for married daughter and also for daughter-in-law, to start business - Daughter dependent on father and not owning any other property in Delhi - It is not universal ru....