SUMIT NARAYAN Vs. USHA DEVI

JUDGEMENT

(1.) Heard learned Counsel for petitioner.

(2.) This writ petition has been filed for quashing the order dated 29.1.2008 passed by prescribed authority and order dated 9.10.2009 passed by Upper District Judge, Etawah.

(3.) This is a tenant petition filed against an order passed by authorities below by which the prescribed authority on an application made by respondent-landlord, has allowed the application under Section 21(1)(a) of the Act No. 13 of 1972 holding therein that need of landlady is genuine and bonafide. Appeal filed by petitioner has been dismissed confirming the order passed by the prescribed authority.