Delhi Rent Control Act, 1958
50. Jurisdiction of civil courts barred in
respect of certain matters -
(1) Save a otherwise expressly provided in
this Act, no civil court shall entertain any suit or proceeding in so far as it
relates to the fixation of standard rent in relation to any premises to which
this Act applies or to eviction of any tenant there from or to any other matter
which the Controller is empowered by or under this Act to decide, and no
injunction in respect of any action taken or to be taken by the Controller
under this Act shall be granted by any civil court or other authority.
(2) If, immediately before the commencement of
this Act, there is any suit or proceeding pending in any civil court for the
eviction of any tenant from any premises to which this Act applies and the
construction of which has been completed after the 1st day of June, 19951, but
before the 9th day of June, 1955, such suit or proceeding shall, on such
commencement , abate.
(3) If, in pursuance of any decree or order
made by a court, any tenant has been evicted after the 16th day of August,
1958, from any premises to which this Act applies and the construction of which
has been completed after the 1st day of June, 1951, but before the 9th day of
June, 1955, then, notwithstanding anything contained in any other law, the
Controller may, on an application made to him in this behalf by such evicted
tenant within six months from the date of eviction, direct the landlord to put
the tenant in possession of the premises or to pay him such compensation as the
Controller thinks fit.
(4) Nothing in sub-section (1) shall be
construed as prevailing a civil court from entertaining any suit or proceeding
for the decision of any question of title to any premises to which this Act
applies or any question as to the person or persons who are entitled to receive
the rent of such premises.