A.K.Yog, J. - (1.) Suit No. 18 of 1999 was filed by one Smt. Sarla Gupta in the Court of Judge Small Causes, Orai, copy of which has been filed as Annexure-1 to the writ petition.
(2.) Plaintiff sought eviction of defendant tenant Daya Ram/petitioner, on the ground that tenant had not paid rent, he was a defaulter as he failed to pay rent, did not clear statutory liability to pay water tax and that the tenant had sub-let the shop in question to one Gauri Shanker, defendant No. 2 in the Suit (respondent No. 4).
(3.) A notice dated 21.9.1999 (Annexure-1A to the writ petition) purported to be under Section 106 Transfer of Property Act and under Section 20 of the U. P. Urban Buildings (Regulation of Letting. Rent and Eviction) Act. 1972 U. P. Act No. XIII of 1972 (for short called 'the Act'), was issued determining tenancy and claiming eviction of the tenant, recovery of rent and other dues. There is no reference in the notice in question of Section 30 of the Act.;