ABDUL KADIR Vs. SAMSHAD ALI

JUDGEMENT

(1.) Heard Shri Deepanshu Dass, learned counsel for the petitioner and Shri Yogesh Kesharwani, who has put in his appearance on behalf of opposite party, who had earlier lodged caveat.

(2.) These proceedings under Article 227 of the Constitution of India have been instituted by the petitioner -tenant assailing the validity of the judgment and order dated 16.12.2015, passed by the prescribed authority, whereby the application moved by the opposite party -landlord under Section 21(1)(a) of U.P. Act No.13 of 1972 (hereinafter referred to as 'the Act') has been allowed.

(3.) The petitioner also challenges the order dated 27.02.2016 passed by the Additional District Judge, Lucknow whereby the appeal preferred by the petitioner under Section 22 of the said Act against the order dated 16.12.2015 has been dismissed.