Hon'ble Devendra Pratap Singh, J. - (1.) Heard Sri Jafar Nayyar, learned Addl. Advocate General for the petitioners and Sri S.N.Singh, learned counsel for the respondent landlord.
(2.) This petition by the State is directed against concurrent orders dated 30th of May 1996 and 24.2.1999 enhancing the rent of the disputed building under Section 21 (8) of the U.P. Act No. 13 of 1972 (herein after referred to as the 'Act').
(3.) The respondent landlord filed an application under Section 21 (8) of the Act inter alia with the allegation that he was the owner in possession of a two storeyed building No. 16C, Chintamani Road at Allahabad wherein the petitioner was a tenant at Rs. 1250/- per month since very long and though the rent at the market value of the building was more than Rs.50,000/-, the rent has not been enhanced and therefore claimed enhancement of rent.;