GHOOREY LAL Vs. MAHESH PRASAD TRIPATHI

JUDGEMENT

(1.) A copy of the judgment and order dated 25.8.1999 passed in Civil Misc. Writ Petition No.3629 of 1982 (Devi Dayal & Ors. Vs. IIIrd Additional District Judge, Kanpur & Ors.) supplied in the Court today is taken on record.

(2.) This writ petition is directed against the order dated 8.4.2016 passed in Execution Case No.7/23/2008 (Mahesh Prasad Tripathi Vs. Ghoorey Lal).

(3.) The brief facts of the case are that the release application under Sec. 21(1)(b) was filed by the landlord against his tenants including Sita Ram, the original tenant of the disputed accommodation which was allowed on 31.7.1981. Other tenants including Sita Ram were granted two months time to vacate the house in question. Rent Appeal No.263 of 1981 was dismissed on 5.1.1982 and the release orders were challenged in Civil Misc. Writ Petition No.3629 of 1982 (Devi Dayal & Anr. Vs. IIIrd Additional District Judge, Kanpur & Ors.) which was also dismissed on 25.8.1999.