MEHMOOD RAHMAT ULLAH KHAN Vs. NIYAZ AHMAD KHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This Appeal has been filed against the impugned judgment dated 8.10.2007 passed by the High Court of Allahabad.

(3.) The Appellant herein is a landlord of premises in question and the Respondent is the tenant. The Appellant filed a Petition under Section 21(1)(a) of U.P. Urban Building Act, 1972 alleging that he has bonafide need of the premises and hence the tenant should be evicted. The prescribed authority found that the landlord could not establish his bonafide need and hence it rejected the Petition. The tenant filed an appeal and the Appellate Court has upheld the finding that there is no bonafide need of the premises of the landlord.