APPENDIX

FORM ‘A’

Before………………………………………………………………..Controller

Name………………………………………………………………….Petitioner

Versus

Name…………………………………………………………………..Respondent

*fixation of standard rent

Application for increase of standard rent

Eviction of tenant

Under Section…………………..

(Strike our whatever is inapplicable.)

(1) Municipal No. of the premises and the name, if any.

(2) Street and municipal ward of division in which the premises are situated

(3) (a) Name and address of the landlord.

(b) Name and address of the tenant.

(4) Whether the premises are residential or non-residential.

(5) In the case of residential premises, the number of persons occupying the same and in the case of non-residential premises, the purpose for which these are used and the number of employees, if any, working therein.

(6) Whether any furniture is supplied by the landlord for use in the premises.

(7) Details of fittings, if any, provided by the landlord.

(8) Details of accommodations available together with particulars as regards ground area, garden and out-houses, if any. (Plan to be attached.)

(9) Whether the premises are occupied by a single tenant or by more than one tenant.

(10) Amenities available in regard to lighting, water, sanitation and the like.

(11) Monthly rent together with details of house-tax, electricity, water and other charges paid by tenant.

(12) (a) Date of completion of construction of the premises and the cost thereof.

(b) Whether completion report was obtained from the local authority and the date thereof.

(13) Rateable value as entered in the last property assessment book of the Delhi Municipal Corporation, New Delhi Municipal Committee or the Delhi Cantonment Board as the case may be.

(14) Date on which the premises were let to the tenant and details of agreement, if any, with the landlord, (Attested copy of the Agreement to be attached.)

(15) Whether the rent of the premises had been fixed under the New Delhi House Rent Control Order, 1939, or the Delhi Rent Control Ordinance, 1944, or the Delhi and Ajer-Merwar Rent Control Act, 1947, or the Delhi and Ajmer Rent Control Act, 1952, and or the Delhi Rent Control Act, 1958; and if so, the amount of such rent and the date from which it took effect.

(16) Whether there are any sub-tenants and if so, date of such sub-letting, accommodation sub-let, whether with or without the written consent of the landlord and the rent charged from sub-tenant.

(17) Whether any additions or alterations have been made since the rent was fixed as stated under item No. 15; and if so, the date on which such additions or alterations were made, the cost of such additions or alterations and whether they were carried out with the approval of the tenant or of the Controller.

(18) (a) The ground on which the eviction of the tenant is sought.

(b) Whether notice required has been given; and if so, particulars thereof copies of such notice and the tenant’s reply, if any, should be furnished.

(19) Any other relevant information.

(20) Relief claimed.

(Verification);

Place:

Date:

………………………..

Signature of applicant/recognised agent