R.H.Zaidi, J. - (1.) Heard learned Counsel for the petitioner and also perused the record.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 18.2.2000 whereby the appeal filed by the contesting respondent No. 2 as well as the application for release of the accommodation in question was allowed by the Court below.
(3.) It appeals that respondent No. 2 filed an application under Section 21 (1) (a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U.P. Act No. XIII of 1972) (for short, 'the Act') on the ground of her personal need. The application filed by the said respondent was objected to and opposed by the petitioner. The Prescribed Authority after perusing the material on record dismissed the application by its judgment and order dated 14.10.1997. Challenging the validity of the said order, respondent No. 2 filed an appeal before the Appellate Authority. The Appellate Authority reversed die findings recorded by the Prescribed Authority on the question of bona fide and genuine need as well as on the question of comparative hardship and allowed die appeal by its judgment and order dated 18.2.2000. Hence, the present pedtion.;