PRADEEP KUMAR AWASTHI Vs. UMA KANT TRIPATHI

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution has been filed with the prayer that the order dated 8th February, 2008 passed by the Judge Small Causes Courts, Kanpur Nagar in Misc. Case No. 168/74/2007 be quashed. A further prayer has been made for setting aside the order dated 7th March, 2008 passed by the learned District Judge Kanpur Nagar in S. C. C. Revision No. 36 of 2008 that had been filed for setting aside the said order.

(2.) THE facts as stated in the writ petition indicate that the father of the petitioner late Brij Mohan Awasthi was the tenant of the premises in dispute. The erstwhile landlord Sri Om Prakash Gupta had instituted SCC Suit No. 2071 of 1972 against the father of the petitioner, which was decreed by the judgment and order dated 14th November, 1975. The Civil Revision that was filed to challenge the aforesaid order was dismissed on 3rd September, 1976 and, thereafter, Execution Case No. 70 of 1981 was instituted by the landlord. The property in dispute was then subsequently sold by the landlord to Sri Uma kant Tripathi, who has been arrayed as the respondent in the present writ petition.

(3.) IN between, an application for release of the premises was also filed by the erstwhile landlord, but after he had sold the disputed accommodation, the said application was not pressed and the proceedings were dropped. The respondent moved an application under section 16 (4) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the 'act') on 19th July, 2001 for issuing Form 'c' and 'd' for giving possession of the premises in 'dispute. ' The Rent Control and Eviction Officer by the order dated 6th January, 2005 issued Form 'd' even though the earlier landlord had not pressed the application. This order was challenged by the petitioner by filing the Writ Petition No. 23494 of 2006. This petition was allowed by this court by the judgment and order 6th January, 2005 and a direction was issued to the Rent, Control and Eviction Officer to drop the proceedings initiated on the application for taking possession on the basis of the release order. It was, however, observed that, if the landlord applies for impleadment in the Execution case No. 70 of 1981 then the impleadment must be allowed, but the tenant shall be permitted to raise all permissible objections in the said execution application. In Special Appeal No. (112) of 2008 filed by the present petitioner, this Court observed that as the Execution Case had been finally decided and the tenant had filed the Revision to challenge the order passed in the execution Case, the parties will be free to raise all such legal objections as may be permissible in law in the pending revision. The revision was, however, dismissed by the judgment and order 7th March, 2008.