ANIL KUMAR SHARMA Vs. LALTA PRASAD JAIN

JUDGEMENT

(1.) Heard Sri Ranjit Saxena, learned Senior Counsel for the petitioner and Sri H.N. Tripathi, learned counsel for the respondent.

(2.) The petitioner-tenant (hereinafter referred as 'Petitioner') through present petition has assailed the judgement and order dated 05.12.2015 passed by Additional District Judge, Court No.8, Firozabad in P.A. Appeal No.20 of 2009 (Lalta Prasad Jain v. Smt. Narvada Devi) whereby the appellate court has allowed the release application of respondent-landlord (hereinafter referred as 'Respondent') under Section 21 (1)(a) of the U.P. Act No.13 of 1972 (hereinafter referred to as 'Act, 1972').

(3.) The respondent preferred release application under Section 21 (1) (a) and (b) of the Act, 1972 against the petitioner on the ground that petitioner is a tenant of the first floor of the building situated at Sadar Bazar Main Road, Tundla (hereinafter referred to as 'disputed property') as described in the release application @ Rs.100/- per month and the house tax. It was further stated that disputed property is an old building and is in a dilapidated condition, and as such, it is required for demolition and reconstruction.