RAJESH KUMAR GUPTA Vs. DEEPAK TANDON & ANOTHER

JUDGEMENT

(1.) A portion of House No.18/15 Hastings Road, Tandon Quarters, Allahabad is involved in the dispute.

(2.) The respondent/landlords (hereinafter referred to as the landlords) applied for release of the above portion under Section 21(1)(a) of the U.P. Act No.13 of 1972 (in short 'Act'). The said release application after contest by the tenant has been allowed by the courts below.

(3.) Aggrieved by release of the portion in question, the petitioner/tenant (hereinafter referred to as the tenant) has invoked writ jurisdiction of this Court.