NIRANJAN SINGH WASU Vs. DISTRICT JUDGE, DEHRADUN

JUDGEMENT

(1.) BY the present writ petition, the petitioner has prayed for quashing of the order passed by the Court below while allowing the application under section 21(1)(a) of the U.P. Act No. 13 of 1972.

(2.) THE respondent No. 3 has stated in his application that he is living with his mother at the first floor of the disputed building having two bed rooms (9.5 ft. X 8 ft. each), one drawing room (19.5 ft. X 8 ft.), one store (9 ft. X 8 ft.), one kitchen, one toilet and balcony, being used by him and his family members for residential purposes. The landlord has also stated in his application that he is likely to get married and he has no place to settle himself for the purposes of Advocate's Chambers and as such the premises is required for the use and occupation for the livelihood of the petitioner.

(3.) BOTH the parties have filed their affidavits in support of their cases. On behalf of the respondent No. 3, the affidavits of self, S.K. Puri, Anoop Rautela, Arun Rawat, Sunil Verma, B.K. Tandon, Shailendra Rajan, Badri Prasad Kothari and Anil Kumar Sharma were filed.