- (1.) This is a tenant's writ petition filed against a judgment of the IInd Additional District Judge, Saharanpur dated 17.9.1975.
(2.) The dispute in writ petition is with regard to a house situated at Saharanpur. Ram Lal, respondent No. 2 filed an application under Section 3 of the U.P. (Temporary) Control of Rent and Eviction Act, 1947 against the petitioner for permission to file a suit for ejectment of the petitioner from house No. 398. Mohalla Ganoon Goyan, Roorkee on the allegations, inter alia, that he was the owner and landlord of the accommodation in dispute and that he required it for his personal need.
(3.) On 29th March, 1965 the permission was granted under Section 3. Lahri Singh, the petitioner went in revision. On 28th October, 1965 the revision was allowed and the order of the Rent Control and Eviction Officer was set aside. The petitioner filed a representation under Section 7. The representation was accepted and the case was sent back to the Rent Control and Eviction Officer for a fresh decision. During the pendency of the application, the U.P. Act No. 13 of 1972 came into force. Consequently the application under Section 3 of the Act was covered into an application under Section 21 of the New Act and was further transferred to the Prescribed Authority.;