- (1.) Heard Sri A.K. Narayana, Advocate, for petitioner and Sri Siddharth Verma, Advocate for respondents. All these four writ petitions have been filed by same petitioner, namely, Acharya R.N. Kela Inter College, Najibabad, Bijnor through its Manager Sri Ram Kumar Agarwal. The dispute relates to non residential accommodation i.e. the shops which are under tenancy of different tenants who are respondents in these writ petitions.
(2.) Petitioner-Landlord filed suit for realisation of rent/damages and ejectment after determination of tenancy on the ground of default in payment of rent.
(3.) Before Trial Court, namely, Small Causes Court, Bijnor, parties agreed that property in dispute, owned by an Educational Institution, is exempted from the application of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") and, therefore, the matter would be governed by the provisions of Transfer of Property Act, 1882 (hereinafter referred to as "Act, 1882").;