DUKHI LAL Vs. XIVTH ADDITIONAL DISTRICT JUDGE ALLAHABAD

JUDGEMENT

(1.) Petitioner is a tenant of a residential accommodation and facing eviction proceedings of release sought by Landlord under U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act. 1972 (U. P. Act No. 13 of 1972) (for short called 'the Act").

(2.) Release application was filed in the year 1983 (Annexure-1 to the writ petition). Prescribed Authority allowed release application on December 20, 1995 (Annexure-3 to the writ petition). Thereafter tenant-petitioner filed Rent Control Appeal No. 20 of 1996 before respondent No. 1. During the pendency of aforesaid appeal, tenant-petitioner filed an application for amendment (Paper No. 7A. copy of which has been filed as Annexure-4 to the writ petition). Landlord respondent in the said appeal filed objections (Annexure-5 to the writ petition).

(3.) Appellate authority rejected amendment application vide Judgment and order dated August 6. 1999 (Annexure-6 to the writ petition).