REETU UPRETI Vs. CHAM CHANDRA UPRETI

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) ALL the writ petitions have been filed against the orders dated 1.5.1992 and 25.6.1991 passed by the Addl. District Judge, Dehradun and Prescribed Authority, Dehradun respectively. Writ petition No. 3435 of 2001 and 3436 of 2001 have been filed for setting aside the order of enhancement of rent and Writ Petition No. 4154 of 2001 has been filed for further enhancement of rent.

(3.) BRIEFLY stated, an application was filed by the respondent under section 21(8) of U.P. Act No. 13 of 1972 praying for enhancement of rent in respect of premises No. 17, Rajpur Road, Dehradun, area 1177 Sq. ft. Out of which 1493 Sq. ft is the covered area. According to the case of the landlord originally rent was Rs. 125/ - per month. According to the landlord premises in dispute is valued at Rs. Four lakh and 1/10 of the smae comes to Rs. 40,000/ -. Thus the monthly rent of the building comes to 1/12 of Rs. 40,000/ - i.e. Rs.3,333.34.