ABHAY S.OKA, J. - (1.) By this appeal, the appellant who was the writ petitioner before the High Court at Allahabad has taken an exception to the Judgment and Order dated 9th October, 2009 passed by the learned Single Judge of Allahabad High Court.
(2.) The appellant is claiming to be the owner of premises No. 74/13, Collectorganj, Kanpur Nagar, Uttar Pradesh. The appellant acquired the said premises by a sale deed dated 13 th March, 1994 executed by power of attorney holder on behalf of the original owners Shri Vishnu Swaroop Mishra and Shri Gopal Swaroop Mishra. The petitioner claimed that the physical possession of the premises subject matter of the sale deed was handed over to her by her vendors which includes two Gaddis, two godowns and a tin shed (collectively referred as "the disputed premises") which was earlier given by the appellant's vendor to one Dhruv Narayan Tripathi by way of tenancy.
(3.) An application was made by the second respondent for allotment of the disputed premises by invoking Section 16 of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (for short the "the said Act"). The application was made on the premise that the disputed premises have fallen vacant in accordance with sub-section (4) of Section 12 of the said Act. On the basis of the said application, in accordance with Rule 8(2) of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972, an inspection report dated 20 th May 1995 was submitted to the District Magistrate. The report recorded that the first respondent-Ramesh Chandra Dwivedi was carrying on business in the disputed premises in the name and style of M/s Ramesh Chandra Pravesh Kumar. It was stated in the report that first respondent informed that he was inducted as a tenant by Shri Dhruv Narayan Tripathi in the disputed premises in November 1975 at monthly rent of Rs.500/-. The District Magistrate (Addl. City Magistrate-VI) while exercising the powers under the said Act held that on the basis of the agreement dated 15 th November, 1975, the first respondent was inducted as a tenant by the said Dhruv Narayan Tripathi acting as a power of attorney holder and manager of the owners. He held that the original owners never objected to the action of the said Dhruv Narayan Tripathi. The Addl. City Magistrate held that the first respondent was in continuous possession as a tenant on the basis of the said agreement dated 15 th November, 1975 and therefore, he has become a tenant of the disputed premises. Hence, it was held that the disputed premises were not vacant within the meaning of sub-section (4) of Section 12 of the said Act.;