UTTAR PRADESH BUNDELKHAND VIKAS NIGAM Vs. LALIT DHAWAN

JUDGEMENT

(1.) This is a simple case arising out of proceedings for determination of rent under Section 21(8) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the "Act, 1972") but the arguments advanced by learned counsel for petitioner in defence made this Court to look into certain other aspects of the matter turning the issue slightly complicated.

(2.) In short, the facts are that, petitioner, U.P. Bundelkhand Vikas Nigam (hereinafter referred to as the "Nigam") is a Company registered under Indian Companies Act, 1956 (hereinafter referred to as the "Act, 1956"). The shares are held by State Government and, therefore it answers the description of a "Government company" under Section 617 of Act, 1956. It was incorporated in 1970.

(3.) The disputed premises, namely, House No. 86/2, Civil Lines, Jhansi is an accommodation under tenancy of Nigam. The disputed building was owned by Sri Ram Chandra Dhawan and after his death the ownership succeeded by respondents no. 1 to 4 (hereinafter referred to as the "landlords").