A.K.Yog - (1.) -Mata Sukh Devi Sansthan, Uttar Pradesh, Lucknow, a registered Society through its Secretary Anand Prakash Dixit and one Sukh Devi Vidya Mandir, Junior High School through its Manager, Anand Prakash Dixit, seek to challenge the judgment and order dated 3.9.2001 (Annexure-1 to the petition) through this writ petition under Article 226, Constitution of India.
(2.) THE respondent No. 2, Jagat Bahadur Singh is the landlord owner of the premises in question (namely, ground floor accommodation of House No. 104-A/151, Rambagh, Kanpur Nagar). Petitioner No. 1, a registered Society which runs and manages a recognised educational institution-Sukh Devi Vidya Mandir, Junior High School (petitioner No. 2), is the tenant of the premises in question. The landlord filed an application under Section 21 (8) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, U. P. Act No. XIII of 1972 (hereinafter referred to as 'the Act'), claiming enhancement of rent from Rs. 219 to Rs. 3,479 per month. The tenant contested the same. Parties filed evidence as they desired.
(3.) THE Additional District Magistrate (Finance and Revenue)/ Rent Control and Eviction Officer, after considering the material on record came to the conclusion that the rent was liable to be enhanced from Rs. 219 to Rs. 1,200 per month vide judgment and order dated 15.9.1990. Feeling aggrieved, the tenant filed Rent Appeal No. 181 of 1990. The landlord also preferred Rent Appeal No. 166 of 1990. Both these appeals are still pending before respondent No. 1/VIIth Additional District Judge, Kanpur Nagar.;