GANGA RAM Vs. ADDL. DISTRICT JUDGE AND ORS.

JUDGEMENT

(1.) SRI . S.L. Grover (respondent No. 3) filed an application under Section 21 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (the Act) for release of the premises in dispute against the petitioner. The application was under Section 21(1)(a) as well 21(1)(b) of the Act. The Courts below have dismissed the application under Section 21(1)(b) of the Act but has allowed the application under Section 21(1)(a) of the Act, hence the present petition.

(2.) I have heard Sri Mukesh Prasad, Counsel for petitioner and Sri Rajesh Tandon, Counsel for contesting respondent.

(3.) I see no reason to interfere with the impugned order passed by the Court below. However, the petitioner will have 9 months time to vacate the premises provided petitioner files an undertaking within one month from today before the Prescribed Authority concerned that he will vacate the premises within 9 months and pay the rent for the period of his occupation. With the above observations the writ petition is dismissed.