GOPAL KRISHNA SHANKDHAR Vs. MANOJ KUMAR AGARWAL

JUDGEMENT

(1.) Heard Sri A.P. Tewari, learned counsel for the petitioner and Ms. Rama Goel Bansal, learned counsel for the respondents.

(2.) This petition has been filed under Article 226 of the Constitution of India assailing the order dtd. 21/12/2021 passed by Prescribed Authority/ Additional District Judge, Court No. 7, Badaun allowing the release application filed by the respondents no.1 to 3 and setting aside the order dtd. 23/4/2011 passed by Prescribed Authority/Civil Judge (Senior Division), Badaun dismissing the release application of the landlord-respondents.

(3.) Case, in nutshell, is that the landlord-respondents no.1 to 3 filed Rent Case No. 03 of 2009 (Sri Manoj Kumar Agrawal and others Vs. Sri Gopal Krishna Shankhdhar @ Krishna Gopal Shankhdar, Advocate Collectorate, Badaun) under Sec. 21(1)(a) of The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act No. 13 of 1972 {hereinafter called as "Act No. 13 of 1972") for releasing the accommodation in dispute which is a residential portion purchased by the landlord-respondents on 6/6/2006 from its previous owner Arun Kumar Tondon.