DOONGAR MAL SINGODIA Vs. ANOOP KUMAR AGARWAL

JUDGEMENT

(1.) HEARD Shri K. K. Arora, learned Counsel for the petitioner-tenant.

(2.) BY this writ petition, the petitioner-tenant is challenging an order dated 14. 11. 2007 made in Rent Control Appeal No. 27 of 2006 by which his application (48-C), for cross-examining Ms. Jyotsna Agarwal, grand-daughter of the late landlord, in appeal on her affidavit filed before the prescribed authority to establish that she is mentally challenged and is not capable of doing business, which is alleged to be inherited by her by partition and carried out by her after the death of her grand-father, was rejected.

(3.) THE release application was filed setting up the need of Shri Vaibhav Agarwal, grand son of the late landlord. It was alleged that after his death, there was a family partition in which the business carrying out by the landlord had fallen to the share of Km. Jyotsna Agarwal, the unmarried granddaughter leaving the need of Shri Vaibhav Agarwal to be still bona fide and pressing for release under section 21 (1) (a) of U. P. Act No. XIII of 1972.