SHIVCHARAN Vs. SMT. CHANDRAKANTA AND ORS.
LAWS(UTN)-2007-2-47
HIGH COURT OF UTTARAKHAND
Decided on
February 14,2007
SHIVCHARAN
Appellant
VERSUS
Smt. Chandrakanta And Ors.
Respondents
Referred Judgements :-
RAGAVENDRA KUMAR V/S. FIRM PREM MACHINERY & COMPANY [REFERRED TO]RANJEET SINGH V/S. RAVI PRAKASH [REFERRED TO]
DALMIA JAIN AIRWAYS LTD. V/S. SUKUMAR MUKHERJEE [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
INDIA PIPE FITTING CO VS. FAKRUDDJN M A BAKER [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
BEGA BEGUM VS. ABDUL AHAD KHAN DEAD [REFERRED TO]
BHAGWAN DASS VS. JILEY KAUR [REFERRED TO]
MALPE VISHWANATH ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
DATTATRAYA LAXMAN KAMBLE VS. ABDUL RASUL MOULALI KOTKUNDE [REFERRED TO]
RAGHUNATH G PANHALE VS. CHAGANLAL SUNDARJI [REFERRED TO]
GAYA PRASAD VS. PRADEEP SRIVASTAVA [REFERRED TO]
G C KAPOOR VS. NAND KUMAR BHASIN [REFERRED TO]
SUSHILA VS. IIND ADDITIONAL DISTRICT JUDGE BANDA [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
RANJEET SINGH VS. RAVI PRAKASH [REFERRED TO]
RAJESHWARI PRASAD VS. FATEH BAHADUR CHATURVEDI [REFERRED TO]
PREM PRAKASH GUPTA VS. II ADDITIONAL DISTRICT JUDGE ALLAHABAD [REFERRED TO]
RAJENDRA KUMAR VS. GOPAL KRISHNA [REFERRED TO]
MUNNI LAL GUPTA VS. SEVENTH ADDITIONAL DISTRICT AND SESSIONS JUDGE ALLGARH [REFERRED TO]
JUDGEMENT
-
(1.)Heard Mr. Lok Pal Singh, Advocate for the Petitioner and Mr. Rajendra Dobhai, Advocate for the Respondents.
Factual Matrix of the Case
(2.)By the present writ petition, the Petitioner has prayed for a writ of certiorari quashing the impugned orders dated 26 -07 -1999 and 05 -09 -2005 passed by the Prescribed Authority, Haridwar in P.A. Case No. 32 of 1994 and District & Session Judge, Haridwar (Appellate Authority) in R.C.A. No. 65 of 1999 respectively releasing the shop in dispute in favour of the landlords (Respondents). Prescribed Authority, vide judgment dated 26 -07 -1999, allowed the release application of the landlords and the Appellate Court, on an appeal filed by the tenant (Petitioner), dismissed the appeal and allowed the release application.
Bonafide Need
(3.)Briefly, stated, the Respondents have filed a release application under Sec. 21(1)(a) of U.P Act No. 13 of 1 972, which was registered as P.A. Case No. 32 of 1994 praying for the release of the shop, under the tenancy of the Petitioner, situated at Kathara Bazar, Jwalapur.
Factual Matrix of the Case
(2.)By the present writ petition, the Petitioner has prayed for a writ of certiorari quashing the impugned orders dated 26 -07 -1999 and 05 -09 -2005 passed by the Prescribed Authority, Haridwar in P.A. Case No. 32 of 1994 and District & Session Judge, Haridwar (Appellate Authority) in R.C.A. No. 65 of 1999 respectively releasing the shop in dispute in favour of the landlords (Respondents). Prescribed Authority, vide judgment dated 26 -07 -1999, allowed the release application of the landlords and the Appellate Court, on an appeal filed by the tenant (Petitioner), dismissed the appeal and allowed the release application.
Bonafide Need
(3.)Briefly, stated, the Respondents have filed a release application under Sec. 21(1)(a) of U.P Act No. 13 of 1 972, which was registered as P.A. Case No. 32 of 1994 praying for the release of the shop, under the tenancy of the Petitioner, situated at Kathara Bazar, Jwalapur.
Copyright © Regent Computronics Pvt.Ltd.