MUMTAZ KHAN Vs. GIRDHAR SINGH BISHT

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs, among others:

(2.) Landlord-respondent filed an application against the tenant-petitioner under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (here-in-after referred to as 'the Act') for eviction of the tenant on the bana fide need of his married daughter, stating therein, that his daughter lives with him and looks after him because his sons live away in connection with their employment and she is the only person, who can take care of the landlord-respondent. Daughter of the respondent-landlord is unemployed, therefore, he is in need of the disputed premises.

(3.) Tenant-petitioner filed his written statement in the rent case denying all the averments.