GOVIND PRASAD Vs. IIIRD ADDL DISTRICT JUDGE MEERUT

JUDGEMENT

(1.) Heard Sri R. K. Misra holding brief of Sri N. C. Rajvansi counsel for the petitioner and Sri Vivek Chaudhary counsel appearing for the respondents.

(2.) This is tenant's writ petition challenging the order dated 8.9.1980 and 7.9.1978 passed by respondent . Nos. 1 and 2 respectively.

(3.) It appears that the landlord-respondents brought a suit for ejectment of the petitioner from disputed land and for recovery of arrears of rent and mesne profits. Similar suits were brought against other tenants also. It further appears that the petitioner and other tenants moved applications under sub-section (6) of Section 29A of the U. P. Act No. XIII of 1972 by giving an unconditional offer to pay to the landlord the enhanced rent of land for the entire period in suit and onwards at the rate of 10% per annum of the prevailing market value of the land together with costs of the suit. The Court where the suits were pending accepted the said offer of the tenants and determined the market value of the land accordingly. In respect of the land covered by the lease of the petitioner, the market value was determined at Rs. 39.652.50 P. Aggrieved by the said order the petitioner and other tenants filed revisions which have been dismissed by the respondent No. 1 by the impugned order. Aggrieved by the said order, the present writ petition has been filed.