RAM GOPAL Vs. ADDITIONAL DISTRICT JUDGE DEHRADUN

JUDGEMENT

(1.) This writ petition arising out of the order dated 6-5-2003 passed by the Addl. District Judge, Fast Track Court No. 5, Dehradun.

(2.) The brief facts of the case are that respondents No. 2, 3, 4, 5 and 6 have filed an application under Section 21 of U.P. Act No. XIII of 1972 in the year 1999 praying for the release of non-residential accommodation No. 37/42, Jhanda Bazar, Dehradun of which the petitioner is a tenant of the accommodation at the rate of Rs. 25/- per month. The facts stated in the application shows that the shop in dispute was required by the respondent-landlord for running his own business of Cosmetics. The petitioner has filed written statement denying the averment contained in the application.

(3.) The Prescribed Authority vide order dated 10-7-2001 has allowed the application. Aggrieved by the aforesaid order an appeal was preferred in the Court of District Judge, Dehradun. During the pendency of appeal an application has been filed by the petitioner for amendment of the written statement after praying for adding paragraphs 45 to 49 which are as under : <IMG>judgement_8_air(uchal)_2005_GAJJAR.jpg</IMG>