AIR 1988 DELHI 66 ::(1986) ILR(Del) 1 DEL 537 ::(1986) ILR 1 DEL 537 ::(1987) 31 DLT 123 ::(1987) 32 DLT 223 ::(1987) 12 DRJ 40 ::(1987) Raj LR 33 ::1987 (1) RenCR 189 ::1987 (2) RentLR 12 ::1987 (1) RentLR 282 ::1987 (2) RentLR 322 ::(1987) 1 RentLR 201 ::(1987) 1 CurLJ(CCR) 157 ::ILR (1986) 1 Delhi 537

Delhi High Court

Hon'ble Judge(s): Sultan Singh , J

Delhi Rent Control Act (59 of 1958) , S.14(1)(h)— Application for eviction on ground of tenant constructing residential house - Construction of house in 1972 while eviction petition filed in 1984 - Tenant alleging waiver of ground of eviction because of knowledge of landlord regarding construction of house - Held, knowledge of construction was immaterial, when conditions of S.14(1) (h) were fulfilled. (Para 6)