REGENT COMPUTRONICS PVT. LTD.

Veer Singh Bisht Appellant

V/S

DISTRICT JUDGE, NAINITAL Respondents

Referred Judgements :-

JAYANT KUMAR VS. PRESCRIBED AUTHORITY AND OTHERS [REFERRED TO]
NS. DUTTA VS. VIITH ADDITIONAL DISTRICT JUDGE,ALLAHABAD [REFERRED TO]
GURUCHARAN SINGH AND ANOTHER VS. N.P. AGANVAL AND OTHERS [REFERRED TO]
TEJ KUMAR VS. ADDITIONAL DISTRICT AND SESSIONS JUDGE,HARDWAR AND OTHERS [REFERRED TO]
ARVIND KUMAR VS. AND A.D.J.,ETAWAH [REFERRED TO]
SARDAR PRITAM SINGH THROUGH LRS. VS. SARDA,. PRAKASH SINGH AND OTHERS IN [REFERRED TO]
RAMESHWAR SAHI MATHUR VS. DISTRICT JUDGE,DEHRADUN [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
DATTATRAYA LAXMAN KAMBLE VS. ABDUL RASUL MOULALI KOTKUNDE [REFERRED TO]
RAMKUBAI VS. HAJARIMAL DHOKALCHAND CHANDAK [REFERRED TO]
DWARKAPRASAD VS. NIRANJAN [REFERRED TO]
RANJEET SINGH VS. RAVI PRAKASH [REFERRED TO]
RAJENDRA KUMAR VS. GOPAL KRISHNA [REFERRED TO]
MUNNI LAL GUPTA VS. SEVENTH ADDITIONAL DISTRICT AND SESSIONS JUDGE ALLGARH [REFERRED TO]

JUDGEMENT

(1.) HEARD Sri K.N. Joshi learned counsel for the petitioner arid learned Standing counsel for the respondents. By the present Writ Petition, he petitioner has prayed for quashing of the orders passed by the courts below allowing the application under section 21(1)(a) of U.P. Act No. 13 of 1972 for the release of ground floor of the House No. 248 Jay Lal Shah Bazar, Mailital. Nainital. Factual Aspect of the case:

(2.) BRIEFLY stated the facts of the case arc that the respondent nos. 3 to 5 are the owners and landlords of the building house no. 248 Santi Kuti Jay Lal Shah Bazar Mallital. Nainital. The petitioner is a t6nant of the ground -floor of house no. 248 consisting of one hall at the rate of Rs. 800/ - per month.

(3.) ACCORDING to the case of the landlords Sri Kundan Lal Shah is a Principal retired in the year, 1987 and since then he is permanently residing with his family in the house in question and has got three rooms. The rooms arc not sufficient to meet the requirement of the family members.

Click here to view full judgment.

VEER SINGH BISHT Vs. DISTRICT JUDGE, NAINITAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address