PRADEEP KUMAR BHARGAVA Vs. IIIRD A.D.J.

JUDGEMENT

(1.) The writ petition having been restored vide order of date, as requested by the parties, I proceed to decide this writ petition finally at this stage. Heard.

(2.) Petitioner is a landlord of accommodation in question which is said to be used as godown. Petitioner seeks release thereof under Section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") on the ground that he has no accommodation to park his motor vehicle and parking thereof in open causes serious safety and security risk. Therefore, the accommodation needs be released on account of his personal need.

(3.) Prescribed Authority, found the need and requirement of petitioner-landlord genuine and bona fide, and, in absence of any other accommodation available to petitioner, decided the issue of comparative hardship also in his favour and allowed Release Application vide judgment and order dated 14.11.1990, directing the respondent-tenant to vacate premises and hand over its vacant possession to petitioner-landlord.