RAM GOPAL Vs. PREM CHANDRA

JUDGEMENT

(1.) This is tenants' petition against an order dtd. 23/4/2019 passed by learned Additional District Judge, Kotdwar, District Pauri Garhwal in Rent Control Appeal No. 45 of 2018. By the said order, learned Additional District Judge rejected application filed by petitioners, seeking leave to amend their written statement, at the appellate stage.

(2.) Petitioners are tenants in respect of a shop near Laxman Jhula in District Pauri Garhwal. Respondent sought release of said shop by filing an application under Sec. 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (for short 'U.P. Act No. 13 of 1972').

(3.) Learned Prescribed Authority allowed the release application, vide judgment dtd. 19/3/2018 and directed the petitioners to hand over peaceful possession of the shop to the landlord/respondent. Petitioners challenged the said judgment by filing an appeal under Sec. 22 of the said Act, which was registered as Rent Control Appeal No. 45 of 2018 and is still pending.