TIKA RAM Vs. PARAMJIT SINGH & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to issue a writ, order or direction in the nature of certiorari quashing the impugned judgment and order dated 24.01.2012, passed by learned Prescribed Authority / Civil Judge (Jr. Div.), Haldwani in P.A. case no. 06 of 2009, as well as judgment and order dated 25.07.2017, passed by learned I Addl. District Judge, Haldwani, in R.C. Appeal no. 14 of 2012.

(2.) Applicants-Landlords (respondents herein) moved an application under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction), Act, 1972 (for short Act no. 13 of 1972) for release of the building, evicting the petitioner-opposite party and handing over the vacant possession of the building in question to the landlordsapplicants-respondents.

(3.) Learned Prescribed allowed such an application under Section 21(1)(a) of Act no. 13 of 1972 and directed the tenant-petitioner to handover the vacant possession of the shop in question to the applicants-landlords-respondents, vide order dated 24.01.2012. Aggrieved against the same, the tenantpetitioner filed rent control appeal, which was also dismissed, vide order dated 25.07.2017, passed by the Appellate Authority. Aggrieved against both the orders impugned, present writ petition has been filed.