DWARKA PRASAD Vs. DISTRICT JUDGE, MATHURA AND OTHERS

JUDGEMENT

(1.) Sri Dwarka Prasad filed an application under Sec. 21 (1) (a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, (the Act) for release of the shop in question of which Shyam Behari (the contesting respondent) is the tenant. The Prescribed Authority by order dated 7th Dec., 1979 dismissed the application of the petitioner. Thereafter, the petitioner filed an appeal which was dismissed by the Appellate Court on 16th Sept., 1981, hence the present writ petition.

(2.) I have heard Sri T.B. Pandey, learned Counsel for the petitioner and Sri Rajesh Tandon learned Counsel for the respondents. The Prescribed Authority by its impugned order dated 7th Dec., 1979 after considering the evidence on the record has held that it is not petitioner but one Ram Babu who has started the business in the stair case that the need of the landlord is not bona fide, the Appellate Court has confirmed this finding. There is no illegality or perversity in the same.

(3.) The Writ petition has no merits, it is hereby dismissed.