SMT. CHUNNI DEVI (D) THROUGH ITS LEGAL HEIRS REPRESENTATIVE Vs. IIIRD ADDITIONAL CIVIL JUDGE (SENIOR DIVISION), KANPUR NAGAR AND ORS.

JUDGEMENT

(1.) The order dated 29.11.2012 having been recalled vide order of date passed on Recall Application, writ petition is restored to its original number. As requested by learned counsels for parties, I proceed to decide this matter finally at this stage.

(2.) Heard Sri Atul Dayal, Advocate, for petitioner and Sri Pankaj Agarwal, Advocate, holding brief of Sri M.K. Gupta, Advocate, for respondents.

(3.) Petitioner is landlady of the disputed accommodation. She filed an application under Section 21 (1) (b) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") before Prescribed Authority/ 3nd Addl. Civil Judge, Kanpur Nagar, registered as Case No. 155/1980, impleading respondent no. 3, seeking ejectment of respondent-tenants on the ground that building in dispute is in dilapidated condition and needs reconstruction after demolition.