V.M.Sahai, J. - (1.) Heard Sri M.A. Qadeer, learned Counsel for the appellant and Sri Pankaj Mittal, learned Counsel appearing for the respondents.
(2.) This second appeal was admitted on 19.1.2000 and is being taken up for final hearing with the consent of the parties.
(3.) The appeal was admitted on the following substantial questions of law:- 1. Whether the building in dispute having let out to the plaintiff in March, 1973 with consent of landlord and no proceedings for eviction was pending against him on the date of commencement of Amending Act No. 28 of 1976, his tenancy stood regularised under Section 14 of U.P. Act No. 13 of 1972. 2. Whether the plaintiffs suit is barred under Sections 12, 13 and 16 of U.P. Act No. 13 of 1972 and Sections 34 and 41 of Specific Relief Act.;