JUDGEMENT
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(1.)This appeal has been heard along with a number of other appeals, special leave petitions and writ petitions. Common questions of law have arisen in all these matters relating to interpretation and constitutional validity of Section 3 (c) of the Delhi Rent Control Act, 1958.
(2.)The Delhi Rent Control Act, as amended by Act No. 52 of 1988 came into effect from 1/12/1988. Section 3 (c) of the amended Act provided that the provisions of the Delhi Rent Control Act will not apply to any premises whose monthly rent exceeded Rs. 3,500. 00.
(3.)The appellant thereupon filed a writ petition in the Delhi High court challenging the validity of the newly inserted Section 3 (c) of the Act. The appellant's writ petition was heard along with a batch of other writ petitions. By a judgment dated 11/2/1991, the Delhi High court held that Section 3 (c) was a valid piece of legislation and did not contravene any of the provisions of the Constitution. Following its judgment in Civil Revision No. 470 of 1981 (Nirmaljit Arora v. Bharat Steel Tubes) , it also held that Section 3 (c) was prospective and did not affect the cases that were pending on the date it came into operation.
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