HIRA LAL Vs. RANJIT SINGH

JUDGEMENT

(1.) THIS is a revision against an order of the II Additional District Judge, Meerut passed in appeal from an order passed by the Prescribed Authority, Meerut under Section 21 of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act (No. XIII of 1972), hereinafter to be called the Act.

(2.) THE revisionist before us is a tenant in the accommodation in dispute and the opposite party is its landlord. THE landlord filed an application under Section 21 of the Act before the Prescribed Authority for an order of eviction of the tenant from the accommodation occupied by him and for release of the accommodation in his favour. This application was resisted by the tenant. THE Prescribed Authority allowed the application of the landlord, passed an order releasing the accommodation and ordering eviction of the tenant. THE tenant then filed an appeal under Section 22 of the Act before the District Judge. This appeal was dismissed. THE tenant then filed this application under Section 115, C.P. Code in the High Court, questioning the validity and the propriety of the orders passed by the District Judge and the Prescribed Authority.

(3.) WE think the conclusion, on which we have arrived above will be conclusive of the matter. However, since an argument was also made before us that Section 115 of the C.P. Code permitted a revision against the order of the District Judge, we would like to express our opinion on that question also.