KULDEEP SINGH Vs. DHARMENDER KUMAR JAIN & OTHERS

JUDGEMENT

(1.) The present petition is preferred against the order dated 19.03.2016 passed by learned Additional District Judge 4th, Dehradun in Rent Control Appeal No.85 of 2010, "Kishan Singh Nagpal (deceased) & others vs. Dharmender Kumar Jain".

(2.) Key facts, necessary for adjudication of this petition, are that the father of respondent no.1 filed a release application under Section 21(1)(a) of U.P. Act 13 of 1972 against the father of the petitioner inter alia on the grounds that he was the owner of the property bearing municipal no.34, Moti Bazaar, Dehradun and the defendant was the tenant of the property. The landlord prayed that he required the property, which is non-residential/commercial in nature, for his son, namely, Dharmender Kumar Jain.

(3.) Learned Prescribed Authority vide order dated 15.05.2010 allowed the release application and directed the defendant to vacate the schedule property within 30 days'.