GOPAL CHANDRA Vs. KUNDAN LAL GULATI

JUDGEMENT

(1.) This writ petition is directed against order dated 05.10.2012 passed by Prescribed Authority in P. A. Case no. 02 of 2011 under Section 21 (1) (a) of U. P. Act No. 13 of 1972, (herein after referred to as the "Act") rejecting the application moved by the tenant-petitioner under Order VI Rule 17 CPC seeking amendment in the written statement.

(2.) I have heard learned counsel for the petitioner and Sri R. K. Pandey, learned counsel appearing for the respondents.

(3.) Brief facts as emerge out from the pleadings of the writ petition are that respondent-landlord filed an application under Section 21 (1) (a) of the Act for the release of the shop in dispute on the ground of need to establish the business for his younger son. The application was contested by the petitioner-tenant by filing written statement. During the pendency of the proceedings after the trial had commenced and the matter was being fixed for hearing an application under Order VI Rule 17 CPC seeking amendment in the written statement was moved which was rejected.