- (1.) In this writ petition on 11.9.2013 following order was passed:- "Heard sri M.A. Khan, learned senior counsel assisted by Sri M.E. Khan, learned counsel for petitioner. Order reserved. Put up for delivery of order on 16.09.2013. Until 16.09.2013, petitioner shall not be evicted. Learned counsel for petitioner is directed to supply a kachchi copy of the objection filed by landlord respondent to the amendment application, which had been filed by the tenant petitioner appellant before the lower appellate court."
(2.) This is tenant's writ petition arising out of eviction/ release proceedings initiated against him by landlords respondents No.3 & 4, Dinesh Kumar Jaiswal and Awadesh Kumar Jaiswal on the ground of bona fide need under Section 21 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as ''U.P. Act No.13 of 1972'), which was registered as P.A. Case No.2 of 2001. Prescribed Authority/ Civil Judge (J.D.), Faizabad allowed the release application through judgment and order dated 14.05.2003. Against the said order, tenant petitioner filed R.C. Appeal (M.C.A.) No.18 of 2003. A.D.J., Court No.1, Faizabad dismissed the appeal on 23.07.2013, hence this writ petition.
(3.) Property in dispute is a shop rent of which is Rs.30/- per month.;