(1.) BY the aforesaid writ petition, the petitioner has challenged the order passed by the Prescribed Authority as well as Appellate Authority, by which the release has been allowed under section 21(1)(a) of the U.P. Act No. XIII of 1972.
(2.) BRIEFLY stated an application was filed by Sri Om Prakash, landlord of the premises praying for the release of the premises consisting of one room, one verandah, one bath -room, and kitchen situated at Badri Mohalla, Panditwari, Dehradun. According to the landlord, one Smt. Firoz Begum w/o Yasin Beg was tenant @ Rs. 46/ - per month. Smt. Firoz Begum expired on 22.10.1995 and Sri Shamim is the tenant of the premises. The family of landlord -respondent No. 3 consists of the following members:
(3.) WRITTEN statement was filed by the tenant/petitioner and it was denied that the landlord required the premises. In paragraph 7, it has been stated that there are four rooms in the ground floor and two rooms are on the first floor where his brother Ram Avtar Gupta is residing.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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