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Ved Pal Varshney v. Smt. Sheel Wanti

Ved Pal Varshney v. Smt. Sheel Wanti

(Supreme Court Of India)

Civil Appeal No. 1492 Of 1976 | 08-01-1987

1. This appeal by special leave is directed against the decision of the High Court affirming those recorded by the forums below. The short question raised in the matter is whether there was service of the notice of demand under Section 20(2)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act (13 of 1972). The question is one of pure fact and all the courts have taken the view against the appellant

2. Shortly before special leave was granted, the landlord appears to have taken over possession of the premises and the appellant-tenant is no more in possession. In such circumstances the only proper course is to dismiss the appeal

3. The appeal is accordingly dismissed with no order as to costs.

Advocate List
  • For
Bench
  • HON'BLE JUSTICE M. M. DUTT
  • HON'BLE JUSTICE RANGANATH MISRA
Eq Citations
  • (1987) 3 SCC 526
  • LQ/SC/1987/15
Head Note

Rent Control and Eviction — UP Urban Buildings Regulation of Letting, Rent and Eviction Act, 1972 (13 of 1972) — S. 202-A — Notice of demand — Held, question is one of pure fact and all courts have taken view against appellant — Hence, appeal dismissed with no order as to costs