RAM NATH GUPTA Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) The petition has been filed for a writ of certiorari to quash the judgment and order dated 26.5.2000 passed by Prescribed Authority, district Unnao, permitting repairs of the shop to the tenant opposite party No. 2 of this petition.

(2.) The aforesaid tenant opposite party No. 2 filed an application before the Prescribed Authority for permission to undertake repairs of the shop in his tenancy on the ground that the landlord petitioner failed to carry out the repairs. The tenant contended that requisite notice was served on the landlord for conducting the repairs. No repairs were made by the landlord hence an application for permission, before the Prescribed Authority, was moved.

(3.) The Prescribed Authority, namely, the Court of Civil Judge (Senior Division), district Unnao, after hearing the parties and on consideration of the material on record passed the impugned order directing the landlord to conduct the repairs of the shop, detailed in the order within three months of the same failing which the tenant was entitled to make repairs at his expenses. The details of the said expenditure of the said repairs was to be filed before the said Prescribed Authority and it would be adjusted in the rent payable to the landlord.