HARISH KUMAR (SINCE DECEASED) Vs. PANKAJ KUMAR GARG

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the final judgment and order dtd. 19/12/2017 passed by the High Court of Uttarakhand, Nainital in Writ Petition No.1754 of 2014 (M/S).

(3.) The appellant[1] preferred an application under Sec. 21(1)(a) of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972[2] seeking release of the premises in possession of the respondent - tenant. The premises were described in the application as under:-