MAHESH CHANDRA Vs. CHHADAMI LAL JAIN TRUST FIROZABAD

JUDGEMENT

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

(2.) Brief facts giving rise to the instant writ petition are that respondent- landlord filed an application in the Court below under Section 21(1)(a) & (b) of Uttar Pradesh Urban Buildings ( Regulation Of Letting, Rent And Eviction) Act, 1972 (hereinafter referred to as the U.P. Act No. 13 of 1972 ) for eviction from Quarter No. 122 Jain Nagar, Firozabad against the petitioner. It was registered as P.A. Case No. 85 of 1995, Sri Chhadami Lal Jain Trust v. Mahesh Chandra and others.

(3.) The petitioners-tenants contested the aforesaid application by filing written statement denying the averments made therein.