NARENDRA PAL SINGH Vs. ILAM CHAND SHARMA ADVOCATE

JUDGEMENT

(1.) AT the time of arguments no one appeared on behalf of the respondent even though the case was taken up in the revised list. Accordingly, only the arguments of learned Counsel for the petitioner were heard.

(2.) THIS is landlord's writ petition whose release application filed on the ground of bonafide need under section 21 Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 has been rejected by both the Courts below. Release application has registered as P. A. Case No. 24 of 1997 and was dismissed by Prescribed Authority/judge Small Causes Court, saharnpur on 16. 6. 1999. Against the said judgment and order landlord-petitioner filed r. C. Appeal No. 15 of 1999. IIIrd Additional District Judge, saharanpur dismissed the appeal on 6. 11. 1999 hence this writ petition.

(3.) HOUSE in dispute is situate within the city of Saharanpur and contains three rooms, one store room, kitchen, bath-room, latrine veranda and sahan. Rent is Rs. 100/- per month.