KUNDAN LAL Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and Sri Rakesh Pandey, learned Counsel for the respondents. The pleadings exchanged between the parties have also been perused.

(2.) The petition is directed against judgment and order dated 24.1.2006 passed by the Rent Control and Eviction Officer, Saharanpur and the appellate order thereto dated 17.8.2007 passed by the District Judge, Saharanpur.

(3.) The Rent Control and Eviction Officer by the impugned order dated 24.1.2006 has allowed the application of the tenant now represented by respondents No. 3, 4 and 5 under section 24(2) of U.P. Act No. 13 of 1972 (hereinafter referred to as the Act) for re-entry in the new building which has been reconstructed on demolition of the old building occupied by the tenants. The Appellate Court has allowed the appeal in part and while affirming the right to re-entry of the tenants has directed the Rent Control and Eviction Officer to fix rent payable by the tenants on re-entry.