Poonam Srivastav, J. - (1.) HEARD Sri Siddhartha Verma, learned counsel for the petitioner/tenant and Sri Rahul Sahai, advocate for the contesting respondents.
(2.) THE prayer in the instant writ petition is for quashing the judgment and order dated 29.1.2009, passed by the Additional District and Session Judge, Court No. 10, Badaun in Rent Appeal No. 24 of 2006, Yogendra Kumar Agarwal v. Smt. Sushma Gupta preferred against the judgment and order in Rent Case No. 2 of 2002 dated 28.4.2006, passed by the Prescribed Authority/Civil Judge (Senior Division), Badaun. An application was filed by landlady for release of the disputed shop to settle her two sons namely Mohit and Rohit in business, under Section 21 (1) (a) of the U. P. Act No. 13 of 1972 (hereinafter referred as the Act). THE application was filed by Smt. Sushma Devi wife of Rajendra Kumar Agarwal. THE petitioner filed objection to the said release application pleading that the shop in question was only source of his livelihood and he will face greater hardship than the applicant-respondent-landlord who has already 10 shops at the disposal at Bareilly from which the sons of the landlady can start their business. THE tenant-petitioner replied the objections and also affidavits which is part of the record. Evidence in form of affidavits were controverted by the landlady by filing counter-affidavits of herself, Rajendra Kumar, Prem Narain Gupta, Mohit Kumar and Giriraj Kishore Pandey. A Commission was issued by the Prescribed Authority on application 33-C and a report was called for from the Amin who submitted his report on 2.2.2004. Objection to the said report was also filed by the tenant. THE Prescribed Authority recorded its finding that the need of the landlady is bona fide and that she will suffer greater hardship in the event of refusal of release and allowed the application under Section 21 (1) (a) of the Act vide judgment and order dated 28.4.2006 which is Annexure-13 to the writ petition. Learned counsel for the petitioner while commencing on the findings arrived at by the Prescribed Authority has tried to draw my attention that situation and condition existing at the time of institution of the release application has undergone a sea change when it was finally decided by the Prescribed Authority. The petitioner filed an amendment application after the death of Prem Narain Gupta, father-in-law of the landlady and also mother-in-law Smt. Ganga Devi who died in April, 2004. A Will was executed by Smt. Ganga Devi in respect of the property situated in City of Bareilly creating a right and title in Durga Market, Bareilly. Three shops were bequeathed to Smt. Sunita wife of Ravindra, three other shops were given to the respondent-landlady Smt. Sushma and one shop each to her four daughters. Admittedly the shops are situated in Durga Market, Katra Man Rai, Bareilly, three other shops in Surkha Chhawni out of which 1 1/2 shop to Smt. Sushma Devi and remaining to her sister-in-law Smt. Sunita wife of Ravindra. The amendment application was rejected by the appellate court. However, the amendment was filed in the writ petition which was allowed by this Court on 27.2.2009 and the said amendment has been incorporated. After rejection of the amendment application, the petitioner preferred a writ petition vide Civil Misc. Writ Petition No. 60261 of 2008 which was disposed of on 25.11.2008 with an observation and liberty given to the tenant to bring additional facts and subsequent event by means of affidavit during course of argument and also he was granted liberty to advance argument on the question that the need of the respondent landlady now ceases to exist in the changed circumstances. Also that aforesaid affidavits as well as arguments shall be considered by the appellate authority with a further direction to decide the appeal expeditiously. The order of the High Court in the said writ petition is Annexure-15. Further grievance of the petitioner is that subsequent to the order of this Court, an application for issuing a fresh Commission was moved which was disposed of in a cursory manner. The affidavits were filed on 25.11.2008 and 18.12.2008 in the pending appeal consequent to the order of this Court but the same have not been taken into consideration. The appellate court did not rely on the affidavits and the appeal was dismissed. Specific contention raised by the counsel for the petitioner is that after the death of Sri Prem Narain and Smt. Ganga Devi, a number of shops were available to the landlady and she could very well settle her sons in these shops. Besides, business carried out by Sri Prem Narain was also at the disposal of two sons of the landlady after his death in February, 2007 and thus her need set up in the release application did not exist on the date when the appeal was decided but no weightage was given to the additional facts, consequently it has resulted in miscarriage of justice and liable to be interfered by this Court in exercise of jurisdiction under Article 226 of the Constitution of India.
(3.) SRI Rahul Sahai has disputed the arguments advanced by SRI Siddharth Verma specifically bringing to my notice that all the shops suggested and pointed out by the tenant which has come in the ownership of the landlady are all let out to the tenants and none of them are vacant and at the disposal of the landlady. It is settled law that the accommodations at the disposal of landlord which are in occupation of tenants cannot be taken into consideration while deciding a release application under Section 21 (1) (a) of the Act. I have carefully gone through the two judgments, report of the Commission and also written submissions placed before me. So far the first argument of Sri Siddhartha Verma regarding the fact that there was no pleading of the landlady after the death of Smt. Ganga Devi on 5.4.2004 and consequently she inherited certain shops by virtue of her Will, was not specifically mentioned in the release application and, therefore, the application could not be allowed on the basis of her wrong assertion. Assuming that even if she had led evidence in respect of the Will it will make no difference. The fact that the landlady has got ownership of certain accommodation during pendency of the proceeding. It is only such shops which are vacant and at the disposal of the landlord can be a good ground for refusal of a release application. In support of this argument, learned counsel has placed two judgments of Apex Court ; Mangal Sen v. Kanchhid Mal, AIR 1981 SC 1726 and Maqboolunnisa v. Mohd. Saleha Quaraishi, 1999 (1) ALR 131, that since the pleadings were not amended, the Will and other facts brought on affidavits subsequent to the death of Smt. Ganga Devi could not be read in evidence and findings recorded by the court below is without jurisdiction.;