Ran Vijai Singh, J. - (1.) After hearing Sri K.K. Tripathi, learned counsel for the petitioner, the writ petition was dismissed in the open Court. It has been brought to my notice that the order has been uploaded inadvertently due to wrong pressing of the Button by the concerned Private Secretary. In view of that corrected order is reproduced below.
(2.) Through this writ petition the petitioner has sought quashing of the impugned order dated 4-9-1997 passed by the Prescribed Authority, Kanpur Nagar in Rent Case No.61 of 1992 and order dated 22-08-2009 passed by Additional District Judge, Court No. 14, Kanpur Nagar in Rent Appeal No. 178 of 1997, Mewa Ram v. Phoolmati .
(3.) The facts giving rise to the present case are that the landlord respondent No.1 (now deceased) had filed an application for release in the year 1992 on the ground that the disputed accommodation including entire building is in dilapidated condition and it requires demolition and reconstruction for own use. The application was filed under Section 21 (1)(a) and Section 21 (1) (b) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "the Act"). In the release application, the need was set for 19 members of the family.;