ZAMIR AHMAD KHAN Vs. ADDL DISTT JUDGE BULANDSHAHAR

JUDGEMENT

(1.) RAKESH Tiwari, J. Heard Counsel for the parties.

(2.) LANDLORDS had filed an application for release of the shop in dispute. Both the Courts below have recorded a finding of fact that the need of the landlords is genuine and bona fide. Though the Prescribed Authority has also gone into the question of comparative hardship, its finding on this issue, has been reversed by the appellate Court on the ground that during the pendency of the appeal, one shop of the landlords became vacant, as such, need of the landlord stood extinguished.