HARI SHANKAR Vs. RAKESH KUMAR

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel appearing for petitioner as well as supplementary affidavit filed by learned counsel appearing for respondent landlord are taken on records.

(2.) Heard Shri Pankaj Agarwal, learned counsel appearing for petitioner and Ms. Akansha Gaur, learned Advocate appearing for respondent landlord.

(3.) By means of this petition filed under Article 227 of the Constitution, petitioner has questioned the order passed Prescribed Authority granting release in favour of landlord respondent qua demise premises under Sec. 21 (1) (a) of U.P. Urban Buildings (Regulation of letting, Rent and Eviction) Act, 1972 (for short 'Act No. 13 of 1972') on the point of bona fide need. Petitioner unsuccessfully questioned the order in appeal and, hence, the order passed by the appellate authority dtd. 18/10/2024 is also under challenged.