MOHAMMAD ALI Vs. VINAY KUMAR AND ANOTHER

JUDGEMENT

(1.) This writ petition has been filed against the order dated 6.2.2012 passed by the Additional District Judge, Court No. 5, Meerut in Rent Appeal No. 32 of 2010 whereby the application filed by the petitioner for amendment in the written statement has been rejected. Brief facts of the case as set out in the writ petition are as follows;

(2.) The petitioner is a tenant in the disputed shop at Handia, Mohalla Lalkurti, Meerut Cantonment, District Meerut which was purchased by the respondents on 8.4.2003. After the issuance of notice to the petitioner, an application under section 21(1)(a) of the U.P. Act No. 13 of 1972 (in short "Act") was filed for release of the disputed premises. Written statement was filed by the petitioner wherein the relationship of landlord-tenant was admitted between the parties. It was not denied by the petitioner that the premises in dispute comes within the ambit of the Act.

(3.) The Prescribed Authority by judgment and order dated 20.2.2010 allowed the release application of the respondents. Feeling aggrieved and dissatisfied with the order passed by the Prescribed Authority, the petitioner preferred an appeal before the appellate authority which was registered as Rent Appeal No. 32 of 2010.