LEELAWATI Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Arising out of dismissal of the Writ Petition-C No. 63564 of 2015 by the High Court with a cost of Rs.20,000.00, this appeal has been filed by the appellant.

(3.) On perusal of the order it reveals, the suit seeking eviction on the ground of bona fide need was filed by appellant which was decreed by the prescribed authority under the Rent Act. On filing the rent appeal by tenant, it was allowed for the reason that in a suit based on bona fide need, ownership has not been proved by the landlord. Assailing the said order, Civil Miscellaneous Writ Petition (Civil) No. 42095 of 2001 was filed by the landlord. The High Court while entertaining the writ petition passed an interim order on 22/9/2006. The said order is relevant therefore, reproduced as thus: