Sudhir Narain Agarwal, J. - (1.) THIS writ petition is directed against the order dated 3.11.1999 passed by the Rent Control and Eviction Officer, Respondent No. 1, declaring the accommodation in question as a vacant. The petitioner claims himself to be a tenant.
(2.) I have heard Sri Rajesh Tandon, learned Counsel for the petitioner and Sri Arvind Kumar Tewari, Advocate, learned Counsel appearing for the contesting respondents. Learned Counsel for the petitioner contended that the petitioner is a tenant since 1973 and was entitled for regularisation of his tenancy under Section 14 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (in short the Act).
(3.) THE petitioner relied upon a rent receipt alleged to have been issued by the landlord on 21.5.1973. The Rent Control and Eviction Officer found that this document was not proved. It may further be noticed that the petitioner has not filed any other rent receipt for period 1973 -1983. The version of the petitioner that he was tenant since 1973 has been disbelieved and it was held that he was in possession after 1983 without any allotment order. His possession was unauthorised in violation of Section 11 of the Act and as such he is unauthorised occupant.;