MOTI LAL Vs. RENT CONTROL AND EVICTION OFFICER

JUDGEMENT

(1.) - Landlord is the appellant in this appeal. The matter arises under the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, hereinafter referred to as the U. P. Act. It is necessary to state a few facts leading up to this appeal.

(2.) The premises concerned herein is a shop, situated at Kanpur. Manohar Lal, respondent herein, was the tenant of the shop. Some time in 1975-76, one Hari Prasad filed an application before the Rent Control and Eviction Officer for allotting the said shop to him on the ground that Manohar Lal was an unauthorised occupant of the said premises. Hari Prasad's petition was allowed and he was put in possession of the shop, dispossessing Manohar Lal. Manohar Lal filed a Review Application which was allowed and the order of allotment in favour of Hari Prasad was set aside. The order in Review Petition was challenged by Hari Prasad before the learned Third Additional District Judge, Kanpur in Revision Application No. 720 of 1978. This Revision Application was dismissed. The landlord was not party to these proceedings. Pending the above proceedings, however, the landlord-appellant initiated proceedings under Section 21 of the Act on the ground that he requires the said shop bona fide for his own purpose. To this application, only Hari Prasad was made a party, but not Manohar Lal. The application was allowed. In execution of the said order, the landlord was put in possession of the said shop.

(3.) After all the proceedings between Manohar Lal and Hari Prasad concluded with Manohar Lal succeeding ultimately. Manohar Lal applied under sub-section (3) of Section 18 for restitution. On the said application the authority directed the possession to be restored to him, overruling the objections of the landlord-appellant. Against the said order, the appellant filed a Writ Petition in the High Court which was dismissed in limine.