- (1.) The landlord, who is the Appellant before us, filed an application before the Prescribed Authority for eviction of Respondent-tenant under Section 21 of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as 'the Act') on the ground of bona fide need. The Prescribed Authority having found that the need of the landlord was bona fide, the application filed by the Appellant was allowed and the premises was directed to be released in his favour. Aggrieved, the tenant preferred an appeal before the District Judge. While the aforesaid appeal was pending, U. P. legislature amended the Act w. e. f. 26.11.94 by amending Act No. 5 of 1995, whereby the building fetching rent above Rs. 2,000. 00 were taken out from the purview of the Act. Despite this amendment in the Act, the appeal preferred by the tenant was dismissed. The tenant thereafter, filed a petition under Article 226 of the Constitution of India, challenging the order of the Prescribed Authority as well as the Appellate order. The High Court was of the opinion that in view of U. P. Act 5/95, remedy available to the landlord was to file regular suit and not to proceed under Section 21 of the Act. In view of this matter, the Writ Petition was allowed and the order passed by the court below was set aside. It is against the said judgment the landlord is in appeal before us.
(2.) At the outset it was stated that in view of the judgment of the High Court, the landlord has already filed a civil suit for eviction of the tenant, which is pending before the Judge, Small Causes Court, Ghaziabad.
(3.) Learned Counsel appearing for the Appellant states that this proceeding is pending for the last 10 years and the tenant has not paid any rent and, therefore, this Court may decide the matter on merits. We are not deposed to entertain the argument of learned Counsel for the Appellant. As noticed earlier the Appellant, in pursuance of the judgment, has already filed a suit for eviction of the tenant. By such act of the Appellant the judgment under challenge has already been given effect to. We are, therefore, not inclined to interfere with the matter. The appeal is dismissed without any prejudice to rights and contentions of the parties. Since the matter is pretty old we direct the Judge, Small Causes Court to decide the suit, if possible, within six months from the date of service of certified copy of this order. No costs. C. A. No. 9398/96 :;