SHIV BEHARI Vs. GOVIND KUMAR GUPTA

JUDGEMENT

(1.) Called in revised. None appeared on behalf of petitioner. However, I have perused the record.

(2.) This writ petition is directed against the order dated 27.02.2004 passed by Additional District Judge, Court No. 17, Kanpur Nagar allowing the landlord's appeal against Prescribed Authority's order dated 29.07.2002 under Sec. 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 and setting aside Prescribed Authority's aforesaid order directing the petitioner to vacate the premises in question.

(3.) The Appellate Court has recorded its findings on the questions of personal need, its bona fide as also the hardship in favour of landlord considering the evidence on record and having gone through the same I find no infirmity, factual, legal or otherwise warranting interference in writ jurisdiction under Art. 226 of the Constitution of India. The scope of judicial review in these matter under Art. 226/227 is very limited and narrow as discussed in detail by this court in Writ Petition No. 11365 of 1998, Jalil Ahmad Vs. 16th Additional District Judge, Kanpur Nagar and others, decided on 30.07.2012 . There is nothing which may justify judicial review of orders impugned in this writ petition in the light of exposition of law, as discussed in the above judgment.