- (1.) Sri Sanjai Kumar has put in appearance on behalf of the respondent.
(2.) The order of vacancy dated 22.2.2016 is under challenge. The proceeding under Section 16(1)(b) of U.P. Act No.13 of 1972 (hereinafter referred to as the 'Act') was initiated on the application moved by the land-lady Smt. Tanveer Khan intimating vacancy of the disputed accommodation which comprises of one room, verandah, kitchen, latrine and bathroom.
(3.) The Rent Control Inspector submitted his report dated 23.10.2015 after making on the spot inspection. In his report, he has narrated that Mohd. Shakib namely the petitioner was found in occupation of the residential accommodation. When inquired, he informed that he is occupying the disputed accommodation as a tenant for the last approximately eight years @ of Rs.100/- p.m. The land-lady refused to receive rent from August 2015 and, therefore, he started depositing it under Section 30(1) of the Act. The proceedings for declaration of vacancy was contested by the petitioner by filing a paper dated 5.10.2014. which was alleged as rent deed. The notice dated 21.10.2014 and the copy of tender for deposit of rent were also filed.;