JAGDISH PRASAD SHARMA Vs. PRAMOD PRAKASH

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) This writ petition has been filed by Sri Jagdish Prasad Sharma S/o Sri Gyan Chandra Sharma, tenant of house No. 97 (old no. 227), Khandak Bazar, Meerut challenging the validity and correctness of judgment and order dated 19.12.2006 passed by the Additional District Judge, Court No. 3 Meerut in Misc. Appeal No. 325 of 1995 allowing the appeal and setting aside the judgment passed by the Prescribed Authority dated 2.9.1985.

(3.) The respondent-landlord filed a release application in respect of house No. 97 (old No. 227), Khandak Bazar, Meerut which was registered as P.A. Case No. 109 of 1983, under Sec. 21 (1 )(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as U.P. Act No. XIII of 1972) on the grounds, inter alia that his family consists of self wife, two sons and one daughter, the first daughter Smt Deepshikha was got married and that the house in dispute was required by him for bona fide.