PUSHPA DEVI Vs. BISHAMBER SINGH & OTHERS

JUDGEMENT

(1.) The present petition is instituted against the judgment rendered by learned Additional District Judge/ IInd FTC, Dehradun on 05.07.2003 in Rent Control Appeal No.10 of 1998.

(2.) "Key facts" necessary for adjudication of this petition are that Mr. Bishamber Singh (now deceased) filed a petition under Section 21(1) A of the U.P. Act No. XIII of 1972, against the petitioner Smt. Pushpa Devi and respondent no.2 Mahesh Chandra, for release of the premises, on the ground of bona fide need. The petition was contested by the tenant.

(3.) Learned Prescribed Authority passed an order on 22.12.1997, ordering the tenant to vacate the premises within a period of one month from the date of order i.e. 22.12.1997.