SHEELA DEVI Vs. JASPAL SINGH

JUDGEMENT

(1.) Leave granted.

(2.) No reason has been given by the respondent for not availing of the remedy of revision under Section 18 of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972. The respondent straightway filed a writ petition before the High Court where the High Court had re-examined the facts. The impugned order of the High Court is set aside. The respondent will be at liberty to avail of the alternate remedy of revision, if he so desires.

(3.) The appeal is disposed of accordingly.