- (1.) RAKESH Tiwari, J. Heard learned Counsel for the parties and perused the record.
(2.) THE petitioner claims to be a tenant in House No. 36/31, G-1, Ram Mohan Ka Hata, Kanpur Nagar since 1975. THE house was purchased by Smt. Chandrakali, the sole respondent in the writ petition through registered sale-deed dated 10-8-1998 from the previous landlord Sri Banshi Lal. A notice dated 9-4-1999 was sent by the landlady for arrears of rent and damages amounting to Rs. 25,840/- as well as ejectment of the petitioner on the ground that he was an unauthorized occupant. The petitioner denied the allegations stating that he had sent six months' rent from September 1998 which was refused by the landlady, hence he deposited the same in Court under Section 30 of the Rent Control Act in Case No. 46270/99, Moti Lal Smt. Chandrakali, and since then he is depositing the rent in Court regularly month to month.
(3.) THE respondent-landlady moved an application under Sections 12 and 16-1-b of U. P. Act No. 13 of 1972 alongwith an affidavit before the Rent Control and Eviction Officer/city Magistrate, Kanpur Nagar explaining her bona fide need. A report was called from the Rent Control Inspector who after inspection submitted his report on 1-8- 2002.;