ANITA GUPTA Vs. KRISHAN KUMAR

JUDGEMENT

(1.) Heard Sri Amrendra Pratap Singh, learned counsel for the defendant-tenant/petitioner.

(2.) This petition has been filed for the following relief:- To issue a suitable order or direction to set-aside the impugned orders dated 25.05.2017, passed by prescribed Authority in case no.1/2017 (Annexure no.9) and order dated 03.05.2019 passed by District Judge, Kannuj in R.C. A No.2/2017 (Annexure 11).

(3.) Briefly stated facts of the present case are that the disputed house situate at Choori Wali Gali, Mohalla - Ajaypal Road, City Kannauj, was originally owned by Sharada Narayan and Sovran who both have died. Sharada Narayan had two sons Rakesh and Brijesh. Rakesh has died. He has two sons Sunil and Sohan. The aforesaid Sovran had two sons Raju Katiyar and Krishna Kumar @ Pankaj. Krishan Kumar has filed P.A. Case No.1 of 2013 (Krishan Kumar Vs. Anita Gupta), under Section 21 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "the Act 13 of 1972") for eviction of the defendant-tenant/petitioner on the ground of bonafide need which was decreed by the impugned judgment dated 25.05.2017, passed by the Prescribed Authority/Civil Judge (S.D.), Kannauj,. Aggrieved with this judgment, the defendant-tenant/petitioner filed a Rent Control Appeal No.02 of 2017, which has been dismissed by the impugned judgment dated 03.05.2019, passed by the District Judge, Kannauj. Aggrieved with these two judgments, the defendant-tenant/petitioner has filed the present petition under Article 227 of the Constitution of India.