Mahavir Singh, J. - (1.) The petitioners were tenants of a building No. 32-A Karan pur Bazar, district Dehradun at a monthly rent of Rs. 8.75 p. for about 25 years. Respondent No. 3 Smt. Darshani Devi is the landlady of that house. She moved an application on 17-1-1975 before the Prescribed Authority for eviction of the petitioners under section 21(2 of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 alleging that the building is question was in a dilapidated condition and required reconstruction.
(2.) The petitioners opposed that application alleging that the building was in good condition and did not require any reconstruction. They also alleged that their need was greater than that of respondent landlady. Both parties filed affidavits in support of their respective contentions. The petitioners filed affidavits of two architects namely Sri. Virendra Prakash Kaushik, and Sri. N.L. Verma vide annexures No. 1 and 2 respectively. According to them the building was in good condition. The landlady respondent No. 3 also filed an affidavit of one architects Sri Arvindra Kumar. The application of petitioners for local inspection was, however, refused.
(3.) The Prescribed Authority respondent No. 2 accepted the case of the landlady that the building was in a dilapidated condition and required construction. Therefore, he allowed the application of the landlady.;