SUKHVINDER SINGH Vs. BALDEV VERMA

JUDGEMENT

(1.) This writ petition has been filed to impugn the order dated 10th September, 2012 passed by the learned District Judge, Dehradun in Rent Control Appeal No. 34 of 2004 whereby and whereunder the judgment and order passed by the Prescribed Authority dated 24.03.2004 was reversed allowing appeal before him.

(2.) The short fact leading to filing of the present application is as follows:-

(3.) The Prescribed Authority, after considering contention and rival contention and evidence of both the sides held that the respondent failed to prove bona fide need. The Prescribed Authority also found that the applicant had alternative accommodation wherefrom he has been carrying on his medical practice. The learned Prescribed Authority considered the hardships of the respondent vis- -vis petitioner and found that the petitioner would suffer serious hardships. The Appellate Authority, however, came to his independent findings, taking note of the subsequent event, without accepting the findings of the learned Prescribed Authority.