DURGA PRASAD Vs. NARAYAN RAM CHANDAANI

JUDGEMENT

(1.) MR . Vikas Bahuguna, Advocate, present for the petitioner.

(2.) MR . Lokendra Dobhal, Advocate, present for the respondent.

(3.) THIS writ petition arises out of the proceedings under Section 21 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (from hereinafter referred to as "U.P. Act No.13 of 1972"). The landlord i.e. respondent herein moved an application under Section 21 (1) (a) of the U.P. Act No. 13 of 1972, against the tenant, namely, Smt. Lalita Devi. The release application was dismissed by the Prescribed Authority vide order dated 19.04.2010.