A.K. Yog, J. - (1.) Heard Sri Pradeep Kumar, learned counsel for the petitioner as well as Sri Atiq Ahmad Khan, learned counsel for the contesting respondent No. 1.
(2.) The petitioner who happened to be the tenant in the residential accommodation popularly known as Haq Lodge, situate at Civil Lines, Near City Board Office/Civil Hospital, Bulandshahr City, district Bulandshahr, seeks to challenge the impugned judgment and order dated 10.12.2001 (Annexure-7 to the writ petition) passed by the appellate authority in exercise of its jurisdiction under Section 22 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, U. P, Act No. XIII of 1972 (for short called 'the Act'), allowing Rent Control Appeal No. 4 of 1995. Abdul Haq Khan v. Rajpal Singh alias Rajveer Singh and Ors., allowed the release application under Section 21 (1) (a) of the Act. initially rejected by the prescribed authority under Section 21 (1) (a) of the Act, vide, judgment and order dated 10.3.1995 (Annexure-3 to the writ petition).
(3.) The release application dated 7.12.1992 under Section 21 (1) (a) of the Act was filed by the landlord-Abdul Haq Khan, the respondent No. 1 primarily on the allegation that he retired in the year 1988 as Professor from Jamia Milia University at Delhi and required the house for his own need. It was also mentioned that original tenant Jai Pal Singh died on 6.12.1991 and petitioner alone lived in the tenanted accommodation hence in the release application petitioner alone was impleaded and other heirs of deceased tenant were not impleaded. The release application was registered at P.A. Case No. 7 of 1991.;