- (1.) Heard Sri Vikash Chandra Tripathi, learned counsel for the petitioner, learned Standing Counsel for the respondents No. 1, 2 and 3 and Sri Sudama Ji Shandilya, learned counsel for the respondent No.4.
(2.) Respondent No.4 is the owner and the landlord of the premises in dispute which is a ground floor portion having an area of 1793 sq. ft. of building No.173, Gosaipura, Jhansi. It is under tenancy of the petitioner U.P. Cooperative Federation Ltd.
(3.) Respondent No.4 applied under Section 21(8) of U.P. Act No.13 of 1972 (hereinafter referred to as the Act) for the enhancement of its rent from Rs.250/- per month to Rs.2250/- per month w.e.f. 10.7.1987. The application was allowed by the District Magistrate/Rent Control and Eviction Officer vide order dated 18.5.1996 and the rent was fixed at Rs.1500/-per month. The aforesaid order has been approved vide judgment and order dated 29.11.07 passed by the appellate court.;