Yatindra Singh, J. - (1.) The sole question involved in the writ petition is, whether the U. P. Urban Buildings (Regulation of Letting. Rent and Eviction) Act. 1972 (the Act) is applicable to the building let out to the Central Government. This is how it arises. FACTS
(2.) The respondent Nos. 3 to 6 are the landlords of the premises in dispute. They filed an application for eviction of the petitioner under Section 21 (1) (a) of the Act. This application was allowed by the Prescribed Authority on 13.1.1997 (Annexure-2 to the writ petition) holding that the need of the landlord is bona fide and greater hardship will occasion to him in case his application is rejected. The petitioners' appeal was dismissed on 11.8.1999. Hence the present writ petition. THE ACT IS APPLICABLE
(3.) The counsel for the petitioner has submitted that application under Section 21 (1) (a) of the Act is not maintainable, as the Act does not apply to a building let out to the Central Government. He also relies upon a Supreme Court decision In State of U. P. v. Malik Zartd Kholid. Section 3 (o) defines "public building'. It includes a building let out to the Central Government, but this does not help the petitioner. Section 2 exempts a building from the operation of the Act. It enumerates different buildings, mentioned in different sub-sections that are so exempted. In these sub-sections, neither public building has been mentioned ; nor any building let out to Central (Union) Government is mentioned. Any building let out to the Central Government is not exempted from operation of the Act merely for that reason. The Act is applicable to the building let out to the Central Government. " THE MALIK ZARID CASE;