ANIS MIYAN Vs. HIKAMAT ULLA

JUDGEMENT

(1.) Heard Sri Akhtar Ali, learned counsel for the petitioner and Sri Shubhranshu Pandey, learned counsel appearing for the respondent.

(2.) The present petition seeks to challenge the order dated 17.04.2010 passed by the Prescribed Authority/Small Causes Court, Bareilly in P.A Case No.06 of 2008 in proceedings under Section 21(1)(a) of the U.P. Act No.13 of 1972 whereby the release application filed by the respondent-landlord was allowed and also the order dated 15.03.2019 passed by the II-Additional District Judge, Bareilly in Rent Control Appeal No.13 of 2010 in terms of which the appeal filed by the petitioner-tenant has been rejected.

(3.) The records of the case indicate that the release application was filed by the respondent-landlord on the basis of the need set up for establishing his three sons in business who were said to be unemployed. The courts below upon considering the facts of the case and the evidence on record have returned concurrent findings of fact and have held the need set up by the respondent-landlord to be bona fide.