GAYA LAL Vs. DISTRICT JUDGE, MATHURA

JUDGEMENT

(1.) This is a landlords petition directed against concurrent orders passed by the courts below rejecting an application filed by the petitioner under Cls. (a) and (b) of Sec. 21 of U. P. Act No. XIII of 1972 for the eviction of four different tenants, who are arrayed in this petition as respondents Nos. 2 to 6.

(2.) This petition was heard and disposed of ex parte by my judgment dated 1st May, 1980. Later on upon an application moved on behalf of the petitioner, the ex parte judgment was set aside by me. On 2-7-1980, I heard counsel for both the parties and upon conclusion of the arguments I had reserved the judgment.

(3.) These are the facts. The petitioner is admittedly the owner and landlord of the buildings in question, which are in the tenancy of the said respondents. The petitioner filed a composite application under clauses (a) and (b) against all the four tenants on the ground that he bona fide required the accommodation for his personal occupation after the buildings have been demolished and reconstructed. It was asserted that the buildings in question were in a dilapidated condition and were required for being demolished and reconstructed.