ACHHAR SINGH Vs. DISTRICT JUDGE DEHRADUN

JUDGEMENT

(1.) This writ petition is directed against a judgment of the District Judge, Dehra Dun, dated 10-10-1975.

(2.) Jogeshwar Prasad, Respondent 3, filed an application under Clauses (a) and (b) of Sub-section (1) of Section 21 of U.P. Act XIII of 1972 for release of the premises in dispute. He alleged that the portion let out to the Petitioners comprising of two rooms with a tin-shed was required by the landlord for himself. It was also alleged that the premises was in a dilapidated condition and required to be reconstructed.

(3.) The application was contested by the Petitioners. They denied that the need of the landlord was bona fide, and also asserted that the building was not in a dilapidated condition.