- (1.) This is tenant's petition arising from proceedings for release under Section 21(1)(b) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act (Act No. 13 of 1972). The plea of the landlord-opposite party No. 3 was that accommodation in question is a dilapidated condition and requires demolition and reconstruction.
(2.) The petitioner denied the opposite patty's plea and asserted that the accommodation was not in dilapidated condition as condition as contempt by the Act.
(3.) In support of their respective pleas, both the parties filed affidavits and also expert-reports. On behalf of the landlord, report of Sri S.P. Sharma, Architect of Sharma & Associates was filed, a copy of which has been filed as Annexure-3. Apart from submitting his report, Sri Sharma also filed affidavit in the case in support of his report.;