KALAWATI Vs. RAFIANA & ANOTHER

JUDGEMENT

(1.) - Heard Sri K.K. Tiwari, learned counsel for the landlady petitioner and Sri Rajendra Prasad, learned counsel for the tenant-respondents and perused the record.

(2.) Present petition has been filed for quashing the order dated 22.7.2009 passed by the Additional District Judge, Jhansi in Rent Control Appeal No. 30 of 2008 whereby the appeal filed by the tenant-respondents was allowed by the lower appellate Court and the release application filed by the landlady petitioner under Section 21(1)(a) of UP Act 13 of 1972 (hereinafter referred to as the 'Act') was rejected.

(3.) The release application was filed by the landlady Smt. Kalawati for release of the residential accommodation in possession of the tenant-respondents under Section 21(1)(a) of UP Act 13 of 1972 on the ground that her family includes 18 members and therefore, there is a need of the premises in question. While describing the dependents, names of Ashok, Deepak and Raj Kumar were also included. The release application was allowed by the prescribed authority.