SURESH CHAND SHARAM Vs. NAND KUMAR KAMAL

JUDGEMENT

(1.) Heard Sri P.K. Jain, Senior Advocate, assisted by Sri Manish Kumar Jain, Advocate, for petitioner, Sri M.K. Gupta and Sri Amit Gupta, Advocates, for respondent, and, perused the record.

(2.) Learned counsels for respondent did not propose to file any counter affidavit and stated that on the basis of record of writ petition, it may be heard and decided finally at this stage. Hence with the consent of counsels for parties, I proceed accordingly under the Rules of the Court to decide the matter finally at this stage.

(3.) This is a tenant's writ petition. Respondent, Nand Kumar Kamal, instituted P.A. Case No. 19 of 2007 by filing an application under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") seeking release of the accommodation in question on the ground or personal need.