ABDUL SATTAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard counsel for the petitioner and perused the record.

(2.) This petition is directed against judgment and order dated 7.2.2011 passed by Additional District Judge, Saharanpur in Rent Appeal No. 19 of 2010, by which application ( Paper No. 9 Ka ) moved by the tenant petitioner for amendment in his written statement at final hearing stage, has been rejected.

(3.) Respondent landlord moved an application under section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction ) Act, 1972 for release of the shop in question under tenancy of the petitioner. The release application was contested by the petitioner tenant by filing his written statement. The Prescribed authority vide its judgment and order dated 18.8.2010, allowed the release application.