SIRAJUDDIN Vs. HUSAN ARA PARVEEN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri P. N. Khare, learned counsel for the respondent.

(2.) The petitioner has filed this writ petition against the order dated 31.5.1999 passed by the prescribed authority and the order dated 26.7.2004 by which the appellate authority has affirmed the order of the prescribed authority.

(3.) The facts leading to filing of this writ petition are that the respondent-landlady filed an application under Section 21(1)(a) of U.P. Act No. 13 of 1972 on the ground that she requires the accommodation in dispute for establishing her two unemployed sons in business. The prescribed authority after considering the case of the landlady found that the need of the landlady is bona fide and more pressing than that of the tenant and tilt of the comparative hardship is also in favour of the landlady and allowed the application filed by the landlady. Aggrieved thereby the petitioner-tenant filed an appeal before the appellate authority. The appellate authority dismissed the appeal filed by the petitioner-tenant and affirmed the findings recorded by the prescribed authority.