- (1.) Heard Sri Sudhir Shandilya, learned counsel for petitioner and Sri Dharm Pal Singh, Senior Advocate, assisted by Sri S. Niranjan, Advocate, for respondents.
(2.) This is a tenants' petition under Article 226 of the Constitution. The writ petition is directed against the judgment and decree dated 1.8.1994 passed by respondent no. 2 in J.S.C.C. Suit No. 1 of 1994 and judgment dated 16.2.1995 and decree dated 18.2.1995 passed by respondent no. 1 in J.C.R. No. 9 of 1994. The Courts below have passed decree of eviction against the petitioner.
(3.) Both the Courts below have held that U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") is not applicable to the premises in question i.e. the shop owned by the landlord-respondent no. 3 situated at Mohalla Gopalganj, Orai at Jalaun.;