LEELA DEVI Vs. RAMCHANDRA PRASAD AND ORS.

JUDGEMENT

(1.) Heard Sri Abhishek Kumar, learned counsel for the petitioner-tenant and Ms. Rajni Ojha, learned counsel for the respondents-landlord and perused the record.

(2.) Present petition has been filed challenging the judgement and order dated 31.1.2020 passed by the Additional Sessions Judge, Ballia in Civil Misc. Case No. 205 of 2017 under Section 24 of the UP Act No. 13 of 1972 (Leela Devi vs. Ramchandra Prasad and others).

(3.) The admitted facts, shorn of details, are that in regard to the property in dispute a release application was filed by the respondents-landlord under Section 21(1)(a) of the UP Act 13 of 1972, which was contested by the petitioner-tenant herein upto the Hon'ble Apex Court without success and thereafter, in execution proceedings the possession of the property in question was handed over to the landlord.