ALTAF HUSSAIN Vs. KISHWAR ALI AND OTHERS

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) Pursuant to a decree passed in Original Suit No. 429 of 2002, Anwar Ali v. Kishwar Ali and Ors., the respondents claim themselves to be the owners. Tenancy of the petitioner was terminated by the landlord vide notice dated 28.7.2003 which was replied by the tenant vide his reply dated 13.8.2003. Thereafter, release application under Section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the Act ) was filed by respondent landlord on the ground of bonafide need which was registered as P.A. case No. 8 of 2003, and was contested by the petitioner tenant by filing his written statement.

(3.) It appears that Prescribed Authority rejected the release application vide judgment and order dated 10.5.2006. Aggrieved Kishwar Ali-landlord filed P.A. Civil Appeal No. 25 of 2006, Kishwar Ali v. Altaf Hussain and Ors., under Section 22 of the Act.