- (1.) This writ petition is directed against the order dated 06.07.2001 passed by Rent Control and Eviction Officer, Moradabad (hereinafter referred to as the "RCEO") rejecting petitioner's objection that Section 21(8) of U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the "Act, 1972") is not applicable to petitioner, who is a Consumers Cooperative Society registered under Cooperative Societies Act.
(2.) Learned counsel for the petitioner submitted that petitioner is a Society dealing with general public and, therefore, is excluded from application of Section 21 sub-section (8) of Act, 1972.
(3.) The submission is thoroughly misconceived and in fact no material and pleading is available on record to demonstrate in any manner that Section 21(8) would not apply to petitioner-Society.;