PUNJAB NATIONAL BANK Vs. BALDEO JI MAHARAJ TRUST

JUDGEMENT

(1.) Heard Mr Ramesh Singh, Advocate, appearing for the petitioner-Bank and perused the record.

(2.) It is contended that petitioner, namely, Punjab National Bank, is a public sector undertaking and, as such, U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as " Act, 1972") is not applicable to the building occupied by it. Learned counsel has placed reliance on a Division Bench decision in Om Kumar Vs. District Judge, Gorakhpur and others, reported in 1980 ARC 146.

(3.) This writ petition is directed against order dated 3.4.1989 passed by Rent Control and Eviction Officer, (hereafter referred to as RCEO), determining rent of the building in dispute at Rs. 3200/- per month w.e.f. September, 1987, plus water tax and drainage tax as fixed by Nagar Mahapalika and Jal Sansthan of Kanpur Nagar under section 21 (8) of Act, 1972 and appellate order dated 2.2.2002 passed by Addl. District Judge, Court No. 10, Kanpur Nagar, dismissing petitioner's Rent Appeal No. 65 of 1989.