STATE OF U P Vs. ASHA RANI

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) Brief facts of the case are that on 15.11.1967 ground floor, consisting of area 52 sq. meters of house No. 117 Balupura, Ratiram Road, Ghaziabad was let out to Petitioner No. 2 by the Respondent landlady. Case No. 13 of 1994, under Section 21(8) of Rent Control Act, 1972 was filed by the landlady for enhancement of the rent of the accommodation in dispute. The Rent Control and Eviction Officer vide his order dated 20.4.1997 enhanced the rent @ Rs. 750/- per month.

(3.) Aggrieved by the aforesaid order dated 20.4.1997, the landlady preferred Rent Control Appeal No. 14 of 1997 before the District Judge, Ghaziabad which was finally disposed of by the appellate Court vide its judgment and order dated 25.1.2000 enhancing the rent of the accommodation in dispute @ Rs. 1,875/- per month. Civil Misc. Writ Petition No. 24608 of 2000, State of U.P. and Ors. v. Smt. Asha Rani was filed by the Petitioners against the order dated 25.1.2000 of the appellate Court in which an interim order was passed on 22.5.2000.