RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri Ashish Kumar Singh, for the petitioner and Sri R.B. Singhal, Senior Advocate, assisted by Sri Aditya Bhushan Singhal, for respondent-3.
(2.) The writ petition has been filed against the orders of Prescribed Authority/City Magistrate, dated 11.03.2016, directing for ejectment of the petitioner, from shop No. 2/10, situated of Banarsidas Market of Zila Panchayat, Buland Shahar and for payment of Rs. 7800/towards arrears of rent and damages from 01.04.2011 to June, 2014 including 9% interest, damages from 01.07.2014 at the rate of Rs. 3000/- per month till delivery of possession and Rs. 3000/- towards costs and Additional District Judge dated 31.01.2018, dismissing the appeal of the petitioner against aforesaid order.
(3.) Zila Panchayat, Buland Shahar is owner of the shops constructed at Banarsidas Market of Zila Panchayat, Buland Shahar. Zila Panchayat filed an application under Section 4/7 of Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereinafter referred to as the Act), for ejectment of the petitioner from the shop in dispute, alleging that the disputed shop was let out to the petitioner on a rent of Rs. 150/- per month, which was enhanced from 1.4.2011 to Rs. 200/- per month. The petitioner has paid rent up to March, 2011 and was a defaulter thereafter. His tenancy was terminated through registered notice dated 15.5.2014 and he was asked to vacate the disputed shop, after expiry of 30 days period, after service of notice. In spite of service of notice the petitioner did not vacate the disputed shop.;