- (1.) A. K. Yog, J. This is a landlord's peti tion challenging impugned judgment and order dated 16th November, 1981 (An nexure 9) whereby the Appellate Authority, District Judge, Kanpur allowed the appeal filed by Ramesh Chandra (tenant-respondent No. 1 ).
(2.) PROCEEDINGS for seeking release were initiated by the then landlord under Section 21 (l) (a) of the U. P. Urban Build ings (Regulation of Letting, Rent and Eviction) Act, 1972 (U. P. Act No. XIII of 1972), for short called 'the Act' (Annexure 1 to the petition ). The tenant filed objections. Parties led evidence. The commissioner's report was also obtained by Prescribed Authority-true copy whereof has been filed as Annexure 4 to the petition.
(3.) THE Rent Control and Eviction Officer vide order dated March 8, 1977 allowed the release application (Annexure 5 to the petition ). The tenant-respondent challenged the order dated 8th March, 1977 before Appellate Authority. The said appeal having been dismissed, tenant feeling ag grieved challenged the said order by filing writ petition in this Court, which was final ly allowed vide judgment and order, dated October 6, 1979 (Annexure 6 to the writ petition) and matter was remanded to the Appellate Authority for deciding afresh with liberty to the parties to bring on record subsequent events which had taken place till that stage.;