MEERA DEVI Vs. KIRAN MEHROTRA AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the tenant. It arises out of release proceedings under Sec. 21 of U.P. Act No.13 of 1972 on the ground of bona fide need. Property in dispute is a shop. The release application was registered as P.A. Case No. 17 of 1999, Smt. Shanti Devi since deceased and survived by Smt. Kiran Mehrotra Vs. Smt. Damyanti Devi since deceased and survived by petitioner and proforma respondents No.2 & 3 . Release application was allowed by Prescribed Authority/ Additional Civil Judge (S.D.), Court No.4, Varanasi on 26.10.2010. Against the said judgment and order, the tenants filed Rent Appeal No.165 of 2010. A.D.J./ Special Judge, E.C. Act, Varanasi dismissed the appeal on 29.09.2012, hence this writ petition.

(2.) In this writ petition, I made a suggestion to learned counsel for both the parties to consult their clients for settlement of the dispute amicably on the principle of Section-89 C.P.C. On various dates different proposals were considered by both the learned counsel after consulting their clients. The court is extremely glad that learned counsel for both the parties have been able to persuade their parties to settle the dispute amicably in the following manner.

(3.) Today learned counsel for both the parties have called their clients also, who are present in court.