BALRAJ DHAWAN Vs. ISHWARI DUTT TIWARI

JUDGEMENT

(1.) MR . Navneet Kaushik, Advocate, present for the petitioner.

(2.) MR . Dinesh Chauhan, Advocate, present for the respondent.

(3.) THE respondent/landlord moved an application under Section 21 (1) (a) of the U.P. Act No.13 of 1972 for release of the accommodation in his favour on bonafide need. Application was allowed by the Prescribed Authority. Aggrieved, the petitioner/tenant filed an appeal under Section 22 of the Act No.13 of 1972 which was also dismissed.