LAWS(ALL)-2012-9-324

SHIV CHARAN Vs. KM. NIRJA AND OTHERS

Decided On September 28, 2012
SHIV CHARAN Appellant
V/S
Km. Nirja And Others Respondents

JUDGEMENT

(1.) Heard Sri V.K.Singh, learned counsel for the petitioner and Sri Pramod Kumar Jain, Senior Advocate, assisted by Sri Anil Kumar Tripathi, learned counsel for the respondents.

(2.) The writ petition is directed against orders dated 14.3.2002 passed by Prescribed Authority, Meerut and 14.11.2002 passed by Appellate Court dismissing appeal of the petitioner.

(3.) An application was filed by respondent-landlords under Sec. 21(1)(a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") for release of the shop in question on the ground of personal need. The petitioner-tenant raised dispute that the applicant is not landlord and there is no relationship of landlord and tenant between petitioner and applicant-respondents, therefore, the application was not maintainable.