Yogendra Kumar Srivastava, J. - (1.) Heard Sri Sheshadri Trivedi, learned counsel for the petitioner and Ms. Akanksha Gaur, learned counsel for the respondents.
(2.) By means of the present petition, the order dated 21.07.2018 passed by the Judge Small Causes Court in S.C.C. Suit No. 29 of 2011 in terms of which the S.C.C. Suit which had been filed for eviction and recovery of rent had been decreed. The order dated 12.02.2019 passed by the 7th Additional District Judge, Aligarh in S.C.C. Revision No. 18 of 2018 is also sought to be challenged.
(3.) The sole contention which has been raised by the counsel for the petitioner to assail the aforementioned orders is that the provisions of the U.P. Act No. 13 of 1972 are not applicable to the premises in dispute and as such the tenancy of the petitioner could not be terminated as per the provisions contained under Section 106 of the Transfer of Property Act, 1882.;