RAJENDRA SHARMA Vs. RAJESH SINGH AND 2 OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, occupant of the premises in question has been declared unauthorised occupant and the vacancy under Sec. 12 of the U.P. Act No. 13 of 1972. While contesting the proceedings, the petitioner has taken a stand that vide notification dated 17.2.1983, the house in question namely Ahata No. 119/252, Darshan Purwa, Kanpur Nagar has been acquired by the State Government and included in "Malin Basti". Request has been made to summon relevant papers from the Kanpur Development Authority to establish this fact.

(3.) The application moved by the tenant for impleading the Kanpur Development Authority party to the revision was rejected. An application with the affidavit dated 26.3.2014 filed by the Kanpur Development Authority with the prayer to file the documents establishing its possession of the premises in question was rejected as not maintainable after perusal of the documents on record.