NAND LAL KESHARI Vs. SHASHI BHUSHAN AGARWAL

JUDGEMENT

(1.) Heard Sri K.N. Rai, learned counsel for the defendant / tenant / petitioner and Smt. Rajni Ojha, learned counsel for the plaintiff / landlord / respondent.

(2.) Necessary requirement to invoke Section 20(2)(a) of U.P. Act No. 13 of 1972 is the main question involved in the present petition. Facts

(3.) Undisputably, the plaintiff - respondent is the owner and landlord of the disputed shop of which the defendant - petitioner is the tenant at a monthly rent of Rs. 200/- since 15.10.1982. The plaintiff - respondent filed a P.A. Case No. 03 of 2001 (Sashi Bhushan Agarwal Vs. Nand Lal Keshari) under Section 21(1)(a) of U.P. Act No. 13 of 1972 which was dismissed by the Prescribed Authority / Civil Judge (Junior Division), East, Ballia on 28.2.2007 on the ground that the plaintiff - respondent failed to prove his bonafide need for the disputed shop. The said order of the Prescribed Authority has attained finality.