Pankaj Mithal, J. - (1.) Heard Sri Satendra Pratap Singh, learned counsel for the petitioner and Smt. Rama Goel Bansal, learned counsel for the respondent.
(2.) The respondent is the owner and the landlord of the premises in dispute, wherein petitioner is a tenant. The tenancy of the petitioner was terminated by notice under Section 106 of the Transfer of Property Act, 1882 and a suit for his eviction was filed.
(3.) The suit has been decreed by the courts below holding that the provisions of U.P. Act No.13 of 1972 (hereinafter referred to as the Act) are not applicable to it meaning thereby that the petitioner cannot avoid the eviction on the ground mentioned in Section 20(4) of the above Act.;