- (1.) A. K. Yog, J. Present petition arises out of proceedings initiated under Section 21, U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U. P. Act No. XIII of 1972), for short called 'the Act' by Smt. Qamrunnisa, landlady-petitioner.
(2.) THE tenant contested claim of the landlady who alternatively gave suggestion for vacating part of the tenancy so as to satisfy need of both the landlady as well as tenant. The Prescribed Authority released only a part of the shop in question and allowed the tenant to continue in the rest of the accommodation. Two appeals one by the landlady and the other by the tenant were filed. Both the appeals have been decided. Prescribed Authority allowed ap plication vide its judgment and order dated 14th August, 1981 (Annexure 3 to the writ petition) and also granted two months' time (for vacating the accom modation in question.
(3.) FEELING aggrieved, tenant filed Rent Control Appeal No. 305 of 1981 and the petitioner, being landlady, filed Rent Control Appeal No. 311 of 1981 under Section 22 of the Act. The Appellate Authority partly allowed both the appeals and directed that the portion of area released will be area which falls between the road and the shop of F. Rahmani and towards western ex tremity of the middle shutter Appellate Authority further directed that the landlady shall Construct a wall parallel to the western wall of the shop whose eastern extremity will be just west to the western extremity of the middle shutter in the shop in question. ';