BIMLA KAPOOR & ANR Vs. VIPIN KUMAR BEDI

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the judgment and order dated 14.10.2013 passed by III Additional District Judge, Haridwar in Rent Control Appeal No.132 of 2006 Bimla Kapoor and another vs. Vipin Kumar Bedi as well as the judgment and order dated 30.9.2006 passed by learned Prescribed Authority/Ist Additional Civil Judge, Haridwar in P.A. Case No.12 of 2004.

(2.) Brief facts of the case are that the respondent/landlord moved a release application against the tenants/petitioners under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (for short the Act) before the Prescribed Authority for release of the shop in dispute stating that he wants to settle his elder son in business, who is unemployed. The release application was resisted by the tenants/petitioners by filing written statement. In the written statement, the tenants/petitioners alleged that the need of the landlord/respondent is not bonafide. Both the parties led documentary evidence by way of affidavits along with annexures in support of their respective contentions. After hearing both the parties and after going through the evidence led by them, learned Prescribed Authority, vide judgment and order dated 30.9.2006, allowed the release application of the landlord/respondent. Being aggrieved, the tenants/petitioners filed a rent control appeal in the court of District Judge Hardwar being R.C.A. No.132/2006. Learned District Judge, vide judgment and order dated 9.10.2007, allowed the appeal of the tenants/petitioners. Feeling aggrieved by the order of learned District Judge, the landlord/respondent preferred a writ petition no.2394 of 2007 before this Court. This Court, vide order dated 20.6.2013, allowed the writ petition and remanded the matter back to the appellate court to decide the appeal afresh after hearing both the parties on its merit. After the remand of the case, learned District Judge again heard the parties and perused the record and vide judgment and order dated 14.10.2013 dismissed the appeal of the tenants/petitioners and allowed the release application of the landlord/respondent. Feeling aggrieved by the judgment and orders of the learned Prescribed Authority and the learned District Judge, the tenants/petitioners have filed the present writ petition.

(3.) I have heard learned counsel for both the parties and perused the entire material placed before this Court.