- (1.) By means of the present writ petition, the petitioner has challenged the order dated 03.11.2009 and 25.10.2010 passed by Prescribed Authority in PA Case No. 6 of 2008 Mahesh Chandra v. Krishnanand Gupta and Appellate Authority in appeal No. 50 of 2009, Krishnanand Gupta v. Mahesh Chandra respectively. Facts in brief of the present case are that the controversy in the present case relates to house No. 398 Ward No. 17, Mohalla Mall Khana South Jahana Bad, Rae Bareli (hereinafter referred to as the premises in question)
(2.) O.P. No. 2 is a landlord of the premises in question and the petitioner is a tenant of one room and balcony of the said house at a monthly rent of Rs. 20/- per month.
(3.) The O.P. No. 2/landlord filed an application under Section 21(1)(a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the U.P. Act 13 of 1972) for eviction of the petitioner/tenant from the premises in question registered as P. A. Case No. 6 of 2008 in the court of Prescribed authority/Addl. Civil Judge (Sr. Div.), Court No. 14, Rae Bareli. Thereafter in the matter in question, the pleading as well as evidences were exchanged and on the basis of the same, the prescribed authority had come to the conclusion that a need of the landlord is more genuine and bona fide in comparison to the tenant and accordingly allowed the application under Section 21(1)(a) of U.P. Act 13 of 1972 moved by the O.P. No.2/landlord vide order dated 23.11.2009.;