2001 AIR SCW 4461 ::2001 ALL. L. J. 2814 ::2002 SCFBRC 149 ::2002 All CJ 1 758 ::2001 (8) SCC 540 ::(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

U.P. 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 months.Interpretation of Statutes - Harmonious interpretation. (Para 10)