VISHNU DAYAL Vs. IVTH ADJ, ETAH AND OTHERS

JUDGEMENT

(1.) This writ petition is directed against the judgment of the trial Court decreeing the suit for arrears for rent, ejectment and damages dated 27.9.1989 and the order of respondent No. 24.1.2000 dismissing the revision against the said order.,

(2.) The plaintiff filed a suit with the allegations that the shop in question was not governed by the provisions of the U.P. Act No. 13 of 1972. His tenancy was terminated and, thereafter, he was liable for eviction. The trial Court decreed the suit with the finding that the shop in question was constructed in the year 1981, and as the suit was filed in 1985, the disputed shop was not governed by the U.P. Act No. 13 of 1972. The tenancy of the petitioner having been determined, he was liable for eviction. The petitioner preferred a revision and the revision has been dismissed by the respondent No. 1 by the impugned order dated 24.1.2000.

(3.) I have heard Sri Vipin Saxena, learned Counsel for the petitioner and Sri B.N. Agarwal, learned Counsel for the respondent.