JUDGEMENT
Tarun Agarwala, J. -
(1.)The petitioner is a tenant and has filed the writ petition challenging the order dated 11.10.1985, passed by the appellate court recalling its judgment and restoring the appeal to its original number.
(2.)The facts are that respondent No. 3 is the landlord and had filed an application under Section 21 (1) (a) of U. P. Act No. 13 of 1972 (hereinafter referred to as 'the Act') for the release of the shop in question on the ground of personal need. The petitioner contested the release application. The prescribed authority by its judgment dated 26.9.1978 allowed the application and released the premises in question.
(3.)Aggrieved, the petitioner preferred an appeal under Section 22 of the Act. The appellate court by judgment and order dated 26.11.1984, allowed the appeal and set aside the judgment of the prescribed authority and remanded the matter back to the prescribed authority to redecide the matter after hearing the parties.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.