AIR 2001 SUPREME COURT 2984 ::2001 AIR SCW 4461 ::2001 ALL. L. J. 2814 ::2002 SCFBRC 149 ::(2001) 2 All RentCas 554 ::2001 (8) SCC 540 ::(2001) 7 Scale 398 ::2002 (1) All CJ 758 ::2001 (4) CurCC 247 ::(2001) 45 All LR 568 ::(2001) 4 All WC 3228 ::(2001) 2 RenCR 514 ::(2001) 2 RentLR 643 ::2001 (2) RenCJ 514 ::(2002) 1 UC 223 ::(2001) 7 Supreme 794 ::(2002) 1 CurLJ(CCR) 253 ::(2001) 9 JT 84 (SC)

Supreme Court Of India

(From : 2000 All LJ 1025 : 2000 AIHC 3152 Allahabad)

Hon'ble Judge(s): R. P. Sethi, S. N. Phukan , JJ

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act (13 of 1972) , S.21(1)(b) Proviso— Proceedings for release of building filed after period of three years as contemplated i. e. since date of purchase of building after commencement of Act - Service of notice of six months on tenant - Not required - Period contemplated for not initiating eviction under S. 21(1)(a) - Was intended to be for period of three years and in no case for more than three years and six @page-SC2985months.Interpretation of Statutes - Harmonious interpretation. (Para 10)