A.K.Yog, J. - (1.) Krishi Utpadan Mandi Samiti. Khurja (petitioner) is the tenant of Ground Floor accommodation of Building No. 372, Qasba Khurja [district Bulandshahr) (for short called accommodation in question) at the rate of Rs. 450 per month. The accommodation in question, admittedly, belongs to Smt. Prabha Sharma (respondent No. 2), who is the landlady of the said tenant petitioner of the accommodation in question.
(2.) Smt. Prabha Sharma (respondent No. 3) filed an application under Section 21 (8), U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act. 1972 (U. P. Act No. XIII of 1972) (for short called 'the Act') praying for enhancement of rent as contemplated under the Act.
(3.) The landlady claims that rent may be fixed by treating valuation of the accommodation in question at Rs. 17,48,000 (i.e. Rs. 1,74,800, annual rent for a year). Landlady filed report of a Chartered Engineer, who fixed the valuation of the building in question was Rs. 12,23,700.;