DEEPAK KUMAR Vs. NARENDRA KUMAR DIKSHIT

JUDGEMENT

(1.) Petitioner is tenant in respect of a shop, which belongs to respondent. Respondent moved an application for release of the said shop under Sec. 21(1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972.

(2.) Learned Prescribed Authority allowed the said application vide judgment dtd. 17/3/2023 and directed the petitioner to hand over possession of the shop to the landlord within 30 days. Petitioner challenged the judgment rendered by Prescribed Authority by filing an appeal. Before the Appellate Court, he moved an application seeking leave to amend his written statement and grounds of appeal. The said application was rejected by the Appellate Authority, vide order dtd. 14/1/2025, which is under challenge in this writ petition.

(3.) Heard learned counsel for the parties and perused the record.