BRAHMA PRASAD PANDEY Vs. PRASHANT MATHUR

JUDGEMENT

(1.) Heard Shri Anil Tiwari, learned Advocate appearing on behalf of the petitioner and Shri Pramod Jain, learned counsel for the respondent-landlord.

(2.) The present petition has been filed against the orders passed by the Prescribed Authority as also the Appellate Authority in PA case No. 14 of 2007 (Prashant Mathur v. Brahma Prasad Pandey) .

(3.) The said case has been filed under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U.P. Act No. 13 of 1972) for release of the tenanted accommodation in House No. 2-B, Muir Road, Allahabad, comprises of one room, Verandah and common latrine, which is in occupation of the petitioner as tenant. Both the Courts below have recorded categorical finding of fact on the bonafide need of the landlord and the comparative hardship of the parties.