RAMESH KUMAR KANAUJIYA Vs. BHANA DEVI

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and perused the record.

(2.) BY means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the impugned orders dated 28 -9 -2011 passed by the Prescribed Authority/Civil Judge (Senior Division) Dehradun (for short the Prescribed Authority) in P.A. Case No. 31 of 2009, Smt. Bhana Devi Vs. Sri Ramesh Kumar Kanaujiya and another, whereby the application moved under Section 21(1)(a) of the U.P. Urban Buildings ( Regulation of Letting, Rent and Eviction) Act, 1972 (for short the Act) by the landlady -respondent herein was allowed. The petitioners have also assailed the judgment and order dated 6 -8 -2012 passed by the appellate Court, whereby the appeal preferred by the tenant -petitioners has been dismissed.

(3.) BRIEF facts giving rise to the present writ petition are that the landlady -respondent moved an application for release of the disputed shop no. 48/1 situate at Nachghar, Kaulagarh Road, Dehradun, under Section 21(1)(a) of the Act alleging therein that the disputed shop was given on monthly rent of Rs. 250/ - to the petitioner no.1. In addition to the rent, the tenant was required to pay taxes; that the tenant has been engaged in permanent employment in Opto Electronic Factory Raipur Road, Dehradun, but despite that the tenant -petitioner no.1 started sending rent on behalf of the petitioner no.2, who is his wife. It has been pleaded that since the landlady requires the disputed shop to engage her husband in the employment, therefore, the landlady has bona fide requirement for the disputed shop. It has also been pleaded that the tenant -petitioner no.1 has already got employment, therefore, he has not need for the disputed shop. It has also been alleged that in case the release application is rejected, the landlady would suffer greater hardship. Hence, the application for release was filed.