SARASWATI NARAIN Vs. SHYAM LAL AND ORS.

JUDGEMENT

(1.) AFTER hearing the learned counsel for the petitioner I am not satisfied that this case calls for any interference under Article 226 of the Constitution. The Appellate Court has recorded a finding of fact that the need of the landlord is genuine and this Court cannot interfere with such finding under Article 226 of the Constitution. The writ petition is accordingly dismissed. However, the petitioner undertakes to vacate the disputed premises within one year from today. Hence in view of the undertaking I direct that the petitioner will not be evicted for a period of one year from today. However, immediately on expiry of one year he will hand over peaceful possession of the premises in dispute to the landlord.