- (1.) This is a tenants' petition arising out of proceedings under Section 21 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter called the Act).
(2.) The house in dispute situate in the city of Banda is ancestral property of Bihari Lal, opposite party No. 3. It was let out to the petitioner in 1954. The opposite party No. 3 applied for release of this house under Section 21 of the new Act on the ground that he was posted as head clerk in the office of the Civil Surgeon, Banda, in 1970 and was going to retire on 19th of August, 1974. His family consisted of several members and he was living with them in a Government quarter which he would be required to vacate on retirement. He wanted the house in dispute to be released for his own bonafide need.
(3.) It was also alleged that the tenant had several other houses at his disposal and no inconvenience would be caused to him if he was required to vacate the house in dispute.;