FIR against Landlord for asking Covid-19 positive Tenant to vacate

On Friday, the Police lodged an FIR against a landlord in the Chakkarpur area, after he allegedly asked his tenant, who had tested Covid-19 positive, to vacate the house.

The action was taken against the landlord under Section 51B of the Disaster Management Act & sections 188, 269 & 270 of the Indian Penal Code (IPC). The FIR was lodged in at the Sector 29 police station.

The complaint was filed by one Ajay Kumar, who is the driver of a private hospital doctor. He was staying in the Chakkarpur area on rent. Taking cognisance of the incident, Amit Khatri, Deputy Commissioner asked Jitender Kumar, sub-divisional magistrate, to take action.

According to the press statement issued by the district administration, Ajay Kumar was in contact with his brother-in-law, who lives in the same building & had earlier tested Covid-19 positive. He got himself tested & was found to be Covid-19 positive as well. Doctors advised him home isolation. The landlord asked Kumar to vacate the house, after which he had to leave, along with his children, for his brother’s place in Nangloi, Delhi.

 Kumar is currently admitted at a hospital in Delhi, said officials.

“The FIR was registered against the landlord on the complaint of district administration authorities. We have initiated a probe. The landlord is yet to be arrested,” said a police official privy to the investigation, requesting anonymity.

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