MEENA GROVER Vs. RAJ KUMAR MEHROTRA

JUDGEMENT

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

(2.) Brief facts of the case are that the Petitioners are tenants of the accommodation in dispute consisting of two rooms, Tin-shed, Verandah, Latrine, Bathroom and Kitchen on ground floor of House No. 8/95-96, Arya Nagar, Kanpur Nagar. The Respondents are the landlords of the accommodation in dispute.

(3.) It is stated that one Vijay Shankar, Respondent No. 7 filed an application for allotment of the accommodation in dispute after the death of original tenant Ranjeet Grover on the ground that the building in question has fallen vacant as one of the sons of the tenant had purchased a residential accommodation, Flat No. 113/4, Swaroop Nagar, Kanpur Nagar. It was registered as Misc. Case No. 33 of 2006. The Rent Control and Eviction Officer issued a notice under Rule 8 of U.P. Urban Buildings (Regulation Of Letting, Rent And Eviction) Rules, 1972 to the tenant. The Rent Control Inspector visited the spot and submitted his report on 27.7.2006. Thereupon a Misc. Case No. 66 of 2006 under Section 12(1) of Uttar Pradesh Urban Buildings ( Regulation Of Letting, Rent And Eviction) Act, 1972 (hereinafter referred to as U.P. Act No. 13 of 1972) was registered.