RAM KUMAR SINGH Vs. NAND KISHORE NIGAM

JUDGEMENT

(1.) Heard Sri R.K. Pandey assisted by Sri Ravi Kant Shukla, learned counsel for the petitioner and Sri Utpal Chaterjee assisted by Sri Shiv Kumar Yadav, learned counsel for the respondent.

(2.) By means of this writ petition, the petitioner seeks to challenge the judgment and order dated 25.02.2015 passed in Rent Appeal No. 22 of 1994 by the Additional District Judge, Kanpur Nagar.

(3.) The facts of the case as brought on record are that the respondent/landlord had filed an application under section 21(1)(a) of the U.P. Act No.13 of 1972 for release of two rooms of House No. 104-A/238, Ram Bagh, Kanpur Nagar which were in possession of the petitioner/tenant, on the ground of personal need. The prescribed authority rejected the application of the respondent/landlord. Thereafter, the appeal filed by the landlord was allowed by the appellate court on 21.11.1987.