REGENT COMPUTRONICS PVT. LTD.

SAEED AHMAD Appellant

V/S

INAYAT ULLAH Respondents

Referred Judgements :-

BHUTADA V. G.R. MUNDADA [REFERRED TO]
RULEMUDDIN AND OTHERS VS. ABDUL NADEEM [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
P N ESWARA IYER VS. REGISTRAR SUPREME COURT OF INDIA [REFERRED TO]
SUTHENTHIRARAJA ALIAS SANTHAN VS. STATE [REFERRED TO]
RAM DEO CHAUHAN ALIAS RAJ NATH CHAUHAN VS. STATE OF ASSAM [REFERRED TO]
SUBHASH VS. STATE OF MAHARASHTRA [REFERRED TO]
BADRINARAYAN CHUNILAL BHUTADA VS. GOVINDRAM RAMGOPAL MUNDADA [REFERRED TO]
DEVINDER SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
RAM KUMAR BARNWAL VS. RAM LAKHAN [REFERRED TO]
GANGA DEVI VS. DISTT JUDGE NAINITAL [REFERRED TO]
BHAGWATI SINGH VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
SALIM KHAN VS. IVTH ADDL DISTRICT JUDGE JHANSI [REFERRED TO]
AVINASH CHANDRA VS. VIITH ADDL DISTRICT JUDGE/APPELLATE AUTHORITY OF GHAZIABAD [REFERRED TO]
RANI DEVI JAIN VS. BADLOO [REFERRED TO]
MOHABBEY ALI VS. TEJ BAHADUR [REFERRED TO]
RAJ KUMAR VS. LAL KHAN [REFERRED TO]
Ashis Kumar and another VS. Prescribed Authority and another [REFERRED TO]
JAGDISH CHANDRA VS. DISTRICT JUDGE AND ORS. [REFERRED TO]
JAI RAJ AGARWAL VS. BHOLA NATH KAPOOR AND OTHERS [REFERRED TO]
GOVIND NARAIN VS. VLLTH ADDITIONAL DISTRICT JUDGE, ALLAHABAD AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Mohd. Ali, learned Counsel for the review petitioners and perused the record. Present review petition has been filed against the judgment and order dated 19.10.2010 passed by this Court in Writ Petition No. 121 (R/C) of 1995, Rahmat Ullah and another v. Aziz Ahmad and others. The facts in brief are that the landlord/Rahmat Ullah and Ummatunnissa filed a release application under section 21(1)(a) of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (herein after referred to Act No. 13 of 1972) on 8.5.1986 for release of house No. 211, Phool Bagh, Lucknow under the tenancy of Sri Aziz Ahmad. Accordingly a case was registered before the Prescribed Authority/Additional Small Cause Court, Lucknow as P.A. Case No. 33 of 1986, Rahmat Ullah and others v. Aziz Ahmad, dismissed by order dated 27.3.1990.

(2.) Aggrieved by the said order, landlord filed rent appeal (Rent Appeal No. 96 of 1990), dismissed by order dated 10.5.1995. Thereafter, the order dated 10.5.1995 passed by the appellate authority and the order dated 27.3.1990 passed by prescribed authority have been challenged by the petitioners/landlords before this Court under Article 226 of the Constitution of India.

(3.) During the pendency of writ petition, original landlord and original tenant had died as such their legal representatives have been substituted in their place. On 20.8.2010 writ petition was listed in the cause list for hearing, after hearing Sri J.P. Mathur learned Counsel for the petitioners and Sri Yogesh Kesherwani learned Counsel for tenants/respondents, allowed by judgment and order dated 19.10.2010 and the impugned orders dated 27.3.1990 and 10.5.1995 passed by respondent Nos. 2 and 3 respectively were set aside.

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SAEED AHMAD Vs. INAYAT ULLAH

Referred Judgements :-

JUDGEMENT

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