PRADEEP KUMAR Vs. 7TH A D J

JUDGEMENT

(1.) This writ petition by the landlord is directed against the judgment and order dated 23.2.1991, passed by IInd Additional District Judge, Meerut (respondent 1) whereby the appeal of the tenant was allowed and the release application of the petitioner which was allowed by the Prescribed Authority, has been rejected.

(2.) The dispute relates to the residential accommodation bearing House No. 54, Deo Nagar Mission Compound, Begum Bridge Road, Meerut of which G. C. Kapoor father of respondent No. 2 was the tenant and the petitioners are the owner and landlord of the same. The petitioner filed the release application under Section 21(1)(a) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the Act) on the ground of personal need for residential purposes of the accommodation which was in the tenancy of respondent No. 2.

(3.) The respondent No. 2 contested the release application and did not dispute that the petitioners were the landlords even payment of rent to the petitioners is also admitted in the written statement.