LAWS(ALL)-2012-9-273

SHYAM LAL JAIN Vs. ROHIT KUMAR JAIN

Decided On September 06, 2012
SHYAM LAL JAIN Appellant
V/S
Rohit Kumar Jain Respondents

JUDGEMENT

(1.) Heard Shri M.K. Gupta, Advocate, assisted by Shri Pankaj Agarwal for the petitioner, Shri Ravikant, learned Senior Advocate assisted by Shri A.K. Gupta and Shri Udai Chandani, Advocate for the respondents. The petitioner Shyam Lal Jain is a tenant of part of ground floor of building bearing Municipal No. 5/9 Nehru Road, Baraut, District Baghpat on a monthly rent of Rs. 100/- where he is running the business of expeller.

(2.) The respondent-landlord filed an application for release of aforesaid accommodation on the ground of personal need under Section 21(1)(a) of U.P. Urban Buildings, (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as 'Act 1972') which was registered as P.A. Case No. 2 of 2004.

(3.) The application was allowed by the Prescribed Authority vide judgment and order dated 18.2.2010 whereagainst petitioner filed Rent Control Appeal No. 9 of 2010 which has been dismissed vide judgment dated 16.7.2011. These are two judgments and orders which have been impugned in this writ petition.