RAM CHANDER Vs. VTH ADDL DISTRICT JUDGE VARANASI

JUDGEMENT

(1.) SUDHIR Narain, J. This is an ap plication to review my order dated 10-12-1998 dismissing the writ petition filed by the petitioner.

(2.) THE landlord had filed an applica tion under Section 21 (l) (a) of U. P. Act No. 13 of 1972 (in short the Act) that the petitioner is a tenant of the shop in dispute which was required to establish Om Prakash Respondent No. 4 in the writ petition in business. THE Prescribed Authority allowed the application and on a compara tive hardship, it was found that the petitioner has many shops and the landlord will suffer greater hardship. THE petitioner preferred an appeal and Respondent No. 1 dismissed the appeal. THE writ petition was argued by Sri K. K. Mishra and S. K. Garg, learned counsel for the petitioner. On the request made by the learned counsel for the petitioner, the petitioner was granted one year's time to vacate the disputed accommodation on filing undertaking on affidavit This review application has been filed on the ground that the landlord has another accommoda tion and the Court should have appointed a Commission to inspect the other shops where Respondent No. 4 may carry on his business.

(3.) LEARNED counsel for the applicant had prayed one year's time to vacate the disputed accommodation on giving an un dertaking on affidavit. LEARNED counsel for the landlord-Respondent states that the petitioner has already submitted an undertaking. In view of the above, the review ap plication is dismissed. Application dismissed. .