KRISHNA Vs. VIJAY KUMAR GUPTA AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and Sri Komal Mehrotra for the caveator. This petition is directed against concurrent orders dated 18.3.2008 and 23.2.2010 by which the application of the respondent landlord for release of the building under section 21(1)(b) for demolition and reconstruction has been allowed by both the Courts below.

(2.) The Courts below have recorded a categorical finding of fact that the disputed accommodation is in a dilapidated condition and requires reconstruction after demolition and it has also been found that the provision of Rule 17 of the Rules framed under U.P. Act No. 13 of 1972 has been complied.

(3.) Learned Counsel for the petitioner has failed to point out any error of law much less an error apparent on the face of record.