Delhi High Court
Rattan Singh vs Anand Kumar Jain on 11 October, 2023
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: 11.10.2023
+ RC.REV. 231/2020 & CM Appl.28246/2020
RATTAN SINGH ..... Petitioner
Through: Mr. Vipin Dilawari, Adv.
versus
ANAND KUMAR JAIN ..... Respondent
Through: Mr. Vineet Jain, Adv.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
[Physical Hearing/Hybrid Hearing (as per request)]
TARA VITASTA GANJU, J.: (ORAL)
CM Appl.45451/2022 [Application seeking to pay use and occupation
charges]
1. This is an Application filed by Respondent/landlord seeking
directions to the Petitioner/tenant to pay the use and occupation charges for
the demised premises i.e. Property No. 3016/2, Masjid Khazoor,
Dharampura, Delhi-110006 [hereinafter referred to as "demised premises"].
2. Learned Counsel for the Respondent/landlord submits that the
Petitioner/tenant is using the demised Premises, albeit no use and occupation
charges are being paid.
2.1. Therefore, learned Counsel for the Respondent/landlord submits that
in terms of the judgment of the Supreme Court in Atma Ram Properties (P)
Ltd. vs. Federal Motors (P) Ltd. reported as (2005) 1 SCC 705, once the
Eviction Order has been passed, the tenant is required to pay the use and
RC.REV. 231/2020 page 1 of 4
Signature Not Verified
Digitally Signed
By:YASHPAL GROVER
Signing Date:12.10.2023
18:38:38
occupation charges at market rent till the final disposal of the Revision
Petition.
2.2 Learned Counsel for the Respondent/landlord, submits that the
Eviction Order was passed on 09.10.2021 qua the demised premises, and
that no use and occupation charges are being paid by the Petitioner/tenant
for the demised premises thereafter.
3. Learned Counsel for the Respondent/landlord has relied on two rent
agreements in the vicinity of the demised premises to submit that the
prevailing rate of rent in the vicinity of the demised premises is Rs.18,000/-
per month.
4. Learned Counsel who appears on behalf of the Petitioner/tenant has
filed a Reply to the present Application and submits that the prevailing rate
of rent in the vicinity of the demised premises ranges between Rs.500/- to
Rs.1,000/- per month.
4.1 Learned Counsel for the Petitioner/tenant seeks to rely upon the rent
receipts annexed along with the Petition.
4.2 Learned Counsel for the Petitioner/tenant contends that the demised
premises is one room, one kothri situated on the first floor measuring 29 X
11.6 i.e., 40 sq. yds. and is in dilapidated condition.
4.3 Learned Counsel for the Petitioner/tenant submits that the rental for
the demised premises has been paid till 31.05.2018.
5. Learned Counsel for the Respondent/landlord refutes the same and
submits that no rental has been paid since June, 2016.
5.1 Learned Counsel for the Respondent/landlord shall send a calculation
of arrears of rental for the demised premises to learned Counsel for the
RC.REV. 231/2020 page 2 of 4
Signature Not Verified
Digitally Signed
By:YASHPAL GROVER
Signing Date:12.10.2023
18:38:38
Petitioner/tenant within a week.
5.2 Learned Counsel for the Petitioner/tenant shall take instructions on
the same and make payment of the arrears of rental before the next date of
hearing.
6. In these circumstances, without prejudice to the rights and contentions
of the parties, the directions as set forth below are passed.
6.1 The Petitioner/tenant shall pay to the Respondent/landlord use and
occupation charges in the following manner during the pendency of the
Revision Petition:
(i) The use and occupation charges for the period from 09.08.2020 to
31.03.2022 shall be paid by the Petitioner/tenant at the rate of Rs. 3,200/-
per month;
(ii) The use and occupation charges for the period from 01.04.2022 to
30.09.2023 shall be paid by the Petitioner/tenant at the rate of Rs.4,200/- per
month;
(iii) The use and occupation charges from 01.10.2023 onwards, shall be
paid by the Petitioner/tenant at the rate of Rs.5,000/- per month, on or before
7th day of each calendar month. The payment for October, 2023 shall be
made by 20.10.2023; and
(iv) The payment of arrears of user and occupation charges as fixed in (i)
and (ii) above, shall be paid by the Petitioner/tenant in three equal
instalments, i.e., on 30.11.2023, 30.01.2024 and 31.03.2024.
7. All payments shall be made into the bank account of the
Respondent/landlord. The details of the bank account shall be provided by
the learned Counsel for the Respondent/landlord to the learned Counsel for
RC.REV. 231/2020 page 3 of 4
Signature Not Verified
Digitally Signed
By:YASHPAL GROVER
Signing Date:12.10.2023
18:38:38
the Petitioner/tenant on his email address within one week.
7. It is clarified that the use and occupation charges as affixed
hereinabove are tentative and subject to the final outcome of the present
Petition.
8. In the event that there is any default in the payment of use and
occupation charges on behalf of the Petitioner/tenant, interim protection as
granted by this Court on 06.11.2020 shall automatically stand dissolved.
9. The Application is accordingly closed.
RC.REV. 231/2020 & CM Appl.28246/2020[Application for stay]
10. List the matter for hearing on 24.04.2024.
TARA VITASTA GANJU, J
OCTOBER 11, 2023/r
Click here to check corrigendum, if any
RC.REV. 231/2020 page 4 of 4
Signature Not Verified
Digitally Signed
By:YASHPAL GROVER
Signing Date:12.10.2023
18:38:38
