VISHAL RASTOGI Vs. RENT CONTROLLER/ADDL.DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner by means of the present writ petition under Article 226 of the Constitution of India has assailed the judgment and order dtd. 31/10/2023 passed by the Rent Authority/Additional District Magistrate (Judicial), Meerut in Case No. 297 of 2022 (Computerized Case No. D202211520000297) (Devendra Kumar Rastogi v. Vishal Rastogi) and the judgment and order dtd. 11/3/2024 passed by the Rent Tribunal/District Judge, Meerut in Misc. Civil Appeal No. 487 of 2023 (Vishal Rastogi v. Devendra Kumar Rastogi).

(3.) The brief facts of the case are that respondent No. 3, who is landlord, instituted Case No. 297 of 2022 (Computerized Case No. D202211520000297) against the petitioner/tenant for eviction from the shop situated at Subhash Bazar, Mawana Kalan, Pargana Hastinapur, Tehsil Mawana, District Meerut (hereinafter referred to as the 'suit property'') on the ground of need, and expiry of term of tenancy.