GANGA SAHAI Vs. NATTHO MAL BANSAL

JUDGEMENT

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

(2.) This writ petition has been filed challenging the validity and correctness of the impugned judgment and order dated 21.7.2010 passed by Additional District Judge, Court No. 9, Agra in R.C.M.A. No. 119 of 2008: Sri Govind Prasad v. Sri Nattho Mal Bansal, appended as Annexure-8 to the writ petition.

(3.) The backdrop of the case in which the aforesaid order has been passed by the court below is that an application was filed by the Respondent under Section 21(1)(a) of U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, (hereinafter referred to as 'Act'), before the Prescribed Authority/Judge Small Causes Court, Agra being P. A. Case No. 32 of 2005: Nattho Mal Bansal v. Govind Prasad for release of the shop in question. Subsequently, written statement was filed denying plaint allegations.