VIDYA DEVI Vs. DHIRAJ KUMAR VERMA

JUDGEMENT

(1.) Heard Sri Salil Kumar Rai, learned counsel for petitioners and Sri H.P. Mishra, learned counsel for respondents.

(2.) Petitioners have assailed the judgment and order dated 4.10.2012 passed by Prescribed Authority in Rent Case No. 28 of 2009 and the appellate order dated 20.11.2012 passed by District Judge in Rent Appeal No. 17 of 2012 only on the ground that no notice under proviso to Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") was given, and, therefore, the entire proceedings are void and without jurisdiction.

(3.) The property in dispute belong to one Gomti Prasad., who had three sons, Kartikeshwar Pati Tripathi, Bhuvneshwar Tripathi and Gopeshwar Tripathi. The eldest son Kartikeshwar Pati Tripathi had two sons, Raghav and Ghayshyam; Bhuvneshwar Tripathi had three sons, Virendra, Rishikesh and Narendra; and Gopeshwar Tripathi had two sons Hari Prasad and Om Prakash.