JAGDISH SINGH Vs. RAKESH KUMAR DIXIT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The release application filed by the landlord on the ground of bonafide need under Sec. 21(1) (A) of the Rent Control Act has been allowed by both the court below. The concurrent findings have been recorded by the court below that petitioner-tenant is in occupation of newly constructed house and has not been able to assail before the courts below that the house was not available to him in a vacant state. The petitioner being owner of the house no. 116/200 Adrash Nagar Rawarpur, Kanpur Nagar, was found not entitled to contest the release application filed on the ground of personal need of the landlord. The landlord's need was found genuine and pressing.

(3.) Learned counsel for the petitioner has not been able to rebut the findings of fact recorded by the courts below. No interference is required in the orders passed by both the courts below.