MADANLAL Vs. RAMESH CHANDRA

JUDGEMENT

(1.) HEARD Counsel for the parties and perused the record.

(2.) THE tenancy of the petitioner was determined by notice dated 4. 1. 1991. Suit No. 13 of 1979 was filed by the respondent against the petitioner for arrears of rent and eviction from the disputed shop No. 3.

(3.) THE petitioner contested the suit by filing his written statement on the ground that the suit was not maintainable as notice determining his tenancy is illegal and that the provisions of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 are applicable and no suit for his eviction without complying with the provisions of section 20 of the aforesaid Act can be filed.