CHETAN SHARAN Vs. DINESH KUMAR ANAND

JUDGEMENT

(1.) Heard Mrs. Rama Goel Bansal, learned counsel for the petitioner and Sri Rahul Sahai, learned counsel for the respondent.

(2.) Present petition arises out of judgment and order dtd. 27/9/2021 passed by the Additional District Judge, Court No. 5, Mathura in Rent Control Appeal No. 05 of 2017.

(3.) Facts, in nutshell, are that plaintiff respondent filed a release application under Sec. 21 (1) (a) of U.P. Act No. 13 of 1972 before the Prescribed Authority which was registered as P.A. No. 53 of 2011 for releasing residential premises situated at Chatta Bazar, Holi wali Gali, Mathura from the defendant petitioner on the ground that the landlord being a follower of Vaishnav Sampradaya and a highly devoted person was not getting well alongwith his sons and daughter-in-laws, who were following the western culture and their eating habits was not matching to that of landlord, who is a purely vegetarian man. Further, it was also stated that the current residence at Krishna Nagar was far away causing inconvenience to the landlord respondent to discharge his religious obligations.