Sudhir Chandra Verma, J. - (1.) THE petitioner claimed market value of the disputed premises at Rs. 26,63,474.00 paise and rent at the rate of Rs. 22,195.62 paise per month in a proceeding under Section 21(8) of U.P. Act No. 13 of 1972. The respondent No. 3, Head Mistress, Government Girls Normal School, Mission Road, Allahabad and the State of Uttar Pradesh contested the application on the ground that the building in dispute is not covered by the provisions of Section 21(8) of the Act and the market value of the building is hardly Rs. 45,000/ -.
(2.) THE Rent Control and Eviction Officer by order dated 16.7.1980 rejected the application on the ground that the building in dispute being under the tenancy of the State Government was not covered by the provisions of the Act. In appeal by an order dated 31.3.1981 it was finally held that the provisions of Section 21(8) of the Act are applicable to the building in dispute. The case was remanded to the Rent Control and Eviction Officer to pass appropriate orders for enhancement of rent of the building, on merits.
(3.) THE Rent Control and Eviction Officer by an order dated 26.8.1981 assessed the market value of the building in dispute at twenty times of the annual rent at Rs. 1,12,760/ - and enhanced the rent of the building by 10% of the above i.e. Rs. 11,276/ - which comes to Rs. 939/ - per month.;