PURNIMA SHARMA Vs. SHIV KUMAR AND ORS.

JUDGEMENT

(1.) THIS is the tenant's writ petition arising out of a proceedings under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Lettings, Rent & Eviction) Act, 1972 (hereinafter referred to as "Act No. 13 of 1972") filed by the respondent/landlord on the ground of bona fide need. The release application of the landlord/respondents has been allowed and the appeal of the tenant filed under Section 22 of Act No. 13 of 1972 has been dismissed, hence the present writ petition. Heard learned counsels for the parties and perused the impugned orders passed by the courts below. From the perusal of the record it reveals that all the findings pertaining to the bona fide need as well as comparative hardship are against the petitioner and in favour of the landlord.

(2.) BEFORE arguing the matter, learned counsel for the petitioner fairly submits that only one month time has been given by the court below to the petitioner to vacate the premises in question. The petitioner further submits that being a poor woman, she needs reasonable time to shift and look for an alternate accommodation. Learned counsel for the respondents has no objection in case the Court fix reasonable time to vacate the premises in question.