MANOJ MISRA,J. - (1.) Heard Sri Ashish Kumar Singh for the defendant-petitioner; Sri S.K. Pal for the respondents 1 to 4; and perused the record.
(2.) The present petition has been filed seeking quashing of the orders dated 04.03.2017 and 29.02.2016 passed by the Additional District Judge, Court No. 7, Kanpur Nagar and Additional Chief Metropolitan Magistrate, Room No. 1/Prescribed Authority, Kanpur Nagar in Rent Appeal No. 36 of 2016 and Rent Case No. 35 of 2010 respectively.
(3.) A perusal of the record would reveal that a release application was filed by the landlord by alleging that the accommodation in dispute was purchased by them and they had a large family which required the accommodation in dispute for their residential purpose, and as they were living in a tenanted accommodation, they had a pressing need for the said accommodation. The release application was contested by the tenant-petitioner claiming that the entire ground floor portion of the building comprising several rooms and a hall was in occupation of the landlord, which could easily satisfy their residential need and, therefore, there was no need for the accommodation in dispute. It was also stated that the landlord, after purchasing the building, had demolished a certain portion on the top floor of the building. That had there been need for residential accommodation then the top floor accommodation would not have been demolished.;