- (1.) Heard learned Counsel for the parties and perused the record.
(2.) This writ petition has been filed challenging the validity and correctness of the impugned judgment and orders dated 12.09.2006, 12.12.2006 passed by respondent No. 1, and order dated 25.09.2010 passed by Addl. District Judge, Kanpur Nagar, appended as Annexures-5, 7 & 8 respectively to this writ petition.
(3.) Learned Counsel for the petitioner has submitted that the petitioner came into possession of a tenanted portion consisting of one room of House No. 8/175 Arya Nagar, Kanpur Nagar, prior to the year 1966. He further submits that there is various documents like driving licence and birth certificate which show that the petitioner has been living in the house in dispute since long. It is stated that one daughter born to him on 29.04.1972 establishes that petitioner was living as a tenant of one room and latrine since 1966 prior to enforcement of U.P. Urban Buildings (Regulation of Letting, Rent And Eviction) Act, 1972.;