A.K.YOG,J. - (1.) THIS is a tenant's petition.
(2.) HEARD Sri M.P. Sarraf, learned counsel for the petitioner and Sri A.K. Upadhaya, learned counsel appearing for respondent No. 1. Other respondents are not relevant being the Court which decided the release proceedings under U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, U.P. Act No. XIII of 1972 (for short called 'the Act'). The dispute relates to a residential accommodation in possession of the tenant which came to the ownership of the landlord through gift deed (Annexure-1 to the Writ Petition). Release application (Annexure 2 to the writ petition) was filed on the ground that landlord required the accommodation (portion of house No. 24/10, P.G. Varanasi, consisting of two rooms, Kitchen, Latrine and Bathroom) and subject matter of release application registered as P.A. Case No. 17 of 1998 (Smt. Sheela Das Gupta v. Amlendu Das Gupta). Tenant filed written statement.
(3.) PARTIES exchanged affidavits and thereafter Prescribed Authority rejected the release application vide judgment and order dated 29th July, 2000 (Annexure 7 to the Writ Petition).;