- (1.) A. K. Yog, J. This petition has been filed by Smt. Bela Devi and others (legal representatives/successor-in-interest) or original tenant one Chhotey Lal of the disputes premises-a shop in their tenan cy at the rate of Rs. 18. 75 per month.
(2.) RELEASE application (P. A Case No. 20of 1980) was filed under Section 21 (l) (a), U. P. Urban Buildings (Regulation of Let ting, Rent and Eviction) Act, 1972, U. P. Act No. XIII of 1972, for short called "the Act", alleging personal need of the landlord (An-nexure-I to the writ petition ). Aforesaid Chhotey Lal filed writ ten statement (Annexure-II to the writ petition ). Parties led evidence and consider ing the same, Prescribed Authority vide judgment and order dated 20th April, 1982 (Annexure-V to the writ petition ).
(3.) RENT Appeal No. 81 of 1982 was filed by the tenant, which was allowed vide judgment and order dated 17th August, 1987 (Annexure- VI to the writ petition ). The tenant being aggrieved filed present petition. At the "admission stage" this Court passed an interim order direct ing that the Petitioners shall not be evicted from the shop in question. Shri A. K. Gupta, Advocate had put in appearance on behalf of Ram Govind, contesting respondent No. 2/landlord and on his re quest time was granted for filing counter affidavit. Petitioners were also granted time to file Rejoinder Affidavit.;