RAKESH SHARMA, J. - (1.) HEARD Sri Avadhesh Kumar learned Counsel for the petitioner and Sri Ashish Misra, learned Counsel for the opposite parties.
(2.) THE petitioner has assailed the order dated 7.12.1987 passed by the IIIrd Additional District Judge, Lakhimpur Kheri, allowing the revision of the widow -landlady Smt. Rajeswari Devi and ordering for release of the rented accommodation under the tenancy of petitioner, Sri Shanti Swaroop Tripathi. It emerges from record that a release application was submitted by Smt. Rajeshwari Devi before the prescribed authority under the relevant rent control laws at Lakhimpur Kheri on 6.9.1982 for release of a house situate in Mohalla Mahraj Nagar, in the main city of Lakhimpur Kheri. It was indicated in the release application that earlier tenant Sri Raziuddin Siddiqui had vacated the disputed premises and the landlady wanted the recommendation for her personal need and requirements. She was having a large family comprising 12 members who had no adequate accommodation. She had also filed an affidavit and these facts find place in the rent control inspector's report which was placed as paper No. 71 before the prescribed authority.
(3.) ACCORDING to the size and requirement of each of the family members for personal use, the landlady had urgently required the accommodation. The family members were facing great difficulty in residing in the house. Her two grandsons Arun Kumar and Anuj Kumar were married and now they had their children. During course of litigation, as per Rent Control Inspector's report submitted on 18.2.1983, one Atma Ram Awasthi was occupying the accommodation. The petitioner Shanti Swaroop Tripathi had moved an application in the Court of Rent Control of Eviction Officer for allotment of the disputed premises. The landlord had filed objection to this application.;