Pankaj Mithal, J. - (1.) Heard Sri P.K. Srivatava, learned counsel for the petitioner and learned Standing counsel for the respondents.
(2.) Petitioner's application for enhancement of rent under Section 21 (8) of U.P. Act No. 13 of 1972 has been rejected by the courts below on the ground that the premises in dispute was allotted under the old Act in the year 1966 and therefore the petitioner has to apply for enhancement of rent under the old Act.
(3.) The application for enhancement of rent was filed on 18/27.1.1983 when the present Act had come into force and the old Act stood repealed. Therefore, irrespective of the time of creation of the tenancy or the statute under which the tenancy was created the Act in force would hold the field.;