REGENT COMPUTRONICS PVT. LTD.

ANWAR HASAN KHAN Appellant

V/S

DISTRICT JUDGE, SHAHJAHANPUR Respondents

Referred Judgements :-

BHUSAN V. DISTRICT JUDGE,GHAZIABAD [REFERRED TO]
ABDUL JABBAR V. VIITH ADDL. DISTRICT JUDGE,GORAKHPUR AND OTHERS [REFERRED TO]
VIJAY BAHADUR SINGH V. IVTH ADDITIONAL DISTRICT JUDGE,ETAWAH AND OTHERS [REFERRED TO]
MADAN PAL SINGH V. SMT. PUSHPA LATA PANDEY AND OTHERS [REFERRED TO]
MARTIN AND HARRIS LIMITED V. VITH ADDITIONAL DISTRICT JUDGE AND OTHERS [REFERRED TO]
GOOD YEAR INDIA LIMITED AND OTHERS V. STATE OF HARYANA AND ANOTHER [REFERRED TO]
J.J.S. RODRIGUES V. UNION OF INDIA [REFERRED TO]
STATE OF BOMBAY VS. R M D CHI MARBAUGWALA ADVOCATE GENERAL OF MYSORE INTERVENER [REFERRED TO]
MAZAGAON DOCK LIMITED VS. COMMISSIONER OF INCOME TAX AND EXCESS PROFITS TAX [REFERRED TO]
VIDYACHARAN SHUKLA VS. KHUBCHAND BAGHEL [REFERRED TO]
ISHWAR SINGH BINDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
JOINT DIRECTOR OF MINES SAFETY VS. TANDUR AND NAYANDGI STONE QUARRIES PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED TO]
C W S INDIA LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
SAMEE KHAN VS. BINDU KHAN [REFERRED TO]
JANKI PRASAD HANUMAN PRASAD VS. PT HARISH CHANDRA TEWARI [REFERRED TO]
MAHENDRA PAL SINGH VS. 2ND ADDL DISTRICT JUDGE DEHRADUN [REFERRED TO]

JUDGEMENT

(1.) Anwar Hasan Khan, petitioner has filed this writ petition in his capacity as 'tenant' of a shop situate at Mohalla Tarin Jalalnagar, district Shahjahanpur (U. P.) at the rate of Rs. 4 per month. One Musabbar Ali Khan respondent No. 3 is admittedly his landlord of the shop in question (called 'the shop').

(2.) Petitioner claims that his father (Mehmood Hasan Khan) was the original tenant of the shop since the year 1930 and he has been carrying on retail business of shoes and chappals. The erstwhile owner/landlord migrated to Pakistan leaving no heirs. Rent was. therefore. paid to the Regional Settlement Commissioner since it vested in the Custodian. Property comprising shop was purchased by one Dr. M. D. Malik and he became the landlord. Thereafter one Ahmad All (father of Mohd. Shafi-respondent No. 3) purchased property in the year 1980 when Mehmood Hasan Khan (father of the petitioner) was already a sitting tenant. Mohmood Hasan Khan died in November. 1989 and his heir (present petitioner-Anwar Hasan Khan) and respondent Nos. 4 to 7 became tenant of the shop.

(3.) Mohd. Shafi Khan (respondent No. 3) filed an application for release (Annexure-4 to the writ petition) under Section 21 (1) (a), U, P. Urban Buildings [Regulation of Letting, Rent and Eviction) Act. 1972 (U. P. Act No. XIII of 1972) (for short called 'the Act').

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ANWAR HASAN KHAN Vs. DISTRICT JUDGE SHAHJAHANPUR

Referred Judgements :-

JUDGEMENT

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