S.C. Mathur, J. - (1.) This is a petition arising from proceedings for release under Section 21 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act 1972.
(2.) The accommodation in dispute was previously owned by one Moti Lal who sold the same in favour of the opposite party No. 3 who is employed in the Indian Telephone Industries, Rae Bareli. He claimed to be staying in a rented accommodation carrying a rent of Rs. 200. The petitioner was a tenant of Moti Lal at the monthly rent of Rs. 45 and on purchase of the house by the Opposite Party No. 3, he became his tenant.
(3.) The Opposite Party No. 3, filed application for release of the plea that he required it for his own residence but he did not indicate the extent of the accommodation available to him in the rented house. He, of court, pleaded that his family comprised of six members, self, wife, three children and father. He offered the rented accommodation to the tenant.;