YADVENDRA ARYA Vs. MUKESH KUMAR GUPTA
LAWS(SC)-2007-11-50
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on
November 28,2007
YADVENDRA ARYA
Appellant
VERSUS
MUKESH KUMAR GUPTA
Respondents
Cited Judgements :-
Kaushalya VS. Padam Kumar Jain [LAWS(MPH)-2013-11-107] [REFERRED TO]MUNNA LAL VS. IIND ADDITIONAL DISTRICT JUDGE/FAST TRACK COURT JALAUN AT ORAI [LAWS(ALL)-2008-10-37] [REFERRED TO]
SMT. KAUSHILYA MINDA (SINCE DECEASED) VS. RAJESH VERMA, S/O LATE TEK CHAND VERMA [LAWS(SIK)-2016-11-4] [REFERRED TO]
OMKAR TELE VS. MOHD ABDUL RAHMAN [LAWS(APH)-2010-5-15] [REFERRED TO]
RAJNIKANTH MEHTA VS. MOHAMMED ABDUL RAHMAN [LAWS(APH)-2010-5-17] [REFERRED TO]
ALLAHDIN VS. GRISH CHANDRA AGRWAL [LAWS(ALL)-2013-8-33] [REFERRED TO]
SHARAD KUMAR VS. KRISHAN KUMAR [LAWS(RAJ)-2017-10-17] [REFERRED TO]
ROMAN CATHOLIC DIOCESE PRIVATE LIMITED VS. ADDL. DISTRICT JUDGE ROOM NO. 13 [LAWS(ALL)-2014-7-325] [REFERRED TO]
BHAGWANDAS SHARMA VS. KSHITIJKANT KESARI [LAWS(ALL)-2013-8-60] [REFERRED TO]
JANKI PRASAD SHARMA VS. ADDITIONAL DISTRICT JUDGE COURT NO. 2 BARABANKI AND ORS. [LAWS(ALL)-2015-10-119] [REFERRED TO]
JANKI PRASAD SHARMA S/O SRI MEVA LAL VS. ADDITIONAL DISTRICT JUDGE COURT NO. 2 BARABANKI AND OTHERS [LAWS(ALL)-2015-12-306] [REFERRED TO]
VIRENDRA KUMAR KHANNA VS. MANISH CHHATWAL [LAWS(ALL)-2008-10-72] [REFERRED TO]
SWARAJ KUMAR VS. ARVIND KUMAR [LAWS(ALL)-2008-9-60] [REFERRED TO]
MOHAMMAD AZAM VS. DISTRICT JUDGE [LAWS(ALL)-2013-5-348] [REFERRED TO]
AWADH NATH CHATURVEDI (DECEASED) AND 6 OTHERS VS. RAM GOPAL SINGH AND ANOTHER [LAWS(ALL)-2013-7-304] [REFERRED TO]
GYANCHAND VS. WAMANRAO [LAWS(BOM)-2010-8-149] [REFERRED TO]
SUJATA SARKAR VS. ANIL KUMAR DUTTANI [LAWS(MPH)-2009-1-7] [REFERRED TO]
MAHESH CHANDRA RAIKWAR VS. RAVI KANKANE [LAWS(ALL)-2013-8-13] [REFERRED TO]
SURESH CHAND SHARAM VS. NAND KUMAR KAMAL [LAWS(ALL)-2013-1-136] [REFERRED TO]
VIMAL SHRAWAN BHAJBHUJE VS. SHANKAR PUSARAM TARALE [LAWS(BOM)-2023-10-188] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)Challenge in this appeal is to the order passed by a learned Single Judge of the Uttranchal High Court allowing the writ petition filed by the respondent. Said respondent undisputedly is the landlord of the premises which were let out to the present appellants.
(3.)An application under Section 21(1)(a) of U.P. (Urban Building (Regulation of Letting, Rent and Eviction) Act, 1972, (Act No.13 of 1972) (hereinafter referred to as the 'Act') was filed by the respondent against the appellants praying for the release of the Shop situated at Mohalla Bazar Ganj (Park Road), Kashipur, District Udham Singh Nagar, which was under tenancy on the ground that the respondent has passed High School Certificate Examination and is unemployed and he has no independent business to earn his livelihood and, therefore, he wants to do the business of Electrical Goods, T.V., V.C.R., Music System, Cooking Range etc. in the said Shop.
(2.)Challenge in this appeal is to the order passed by a learned Single Judge of the Uttranchal High Court allowing the writ petition filed by the respondent. Said respondent undisputedly is the landlord of the premises which were let out to the present appellants.
(3.)An application under Section 21(1)(a) of U.P. (Urban Building (Regulation of Letting, Rent and Eviction) Act, 1972, (Act No.13 of 1972) (hereinafter referred to as the 'Act') was filed by the respondent against the appellants praying for the release of the Shop situated at Mohalla Bazar Ganj (Park Road), Kashipur, District Udham Singh Nagar, which was under tenancy on the ground that the respondent has passed High School Certificate Examination and is unemployed and he has no independent business to earn his livelihood and, therefore, he wants to do the business of Electrical Goods, T.V., V.C.R., Music System, Cooking Range etc. in the said Shop.
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