- (1.) Heard learned Counsel for the petitioner and the learned Counsel for the opposite parties. Feeling aggrieved with the orders dated 11.10.1994 passed by the Civil Judge/Prescribed Authority and 29.1.2010 passed in Appeal by the Additional District Judge, the present writ petition has been filed.
(2.) The facts giving rise in respect of the present petition are that petitioner happens to be the tenant of the shop in question for about 20 years and the landlords have initiated the eviction proceedings by means of moving an application under section 21(1)(a) of the U.P. Act No. 13 of 1972 on the ground of personal need.
(3.) The application was moved jointly by all the three landlords who inherited the property in question from their father late Sri Ram Bharose. Written statement was field by the petitioner and thereafter parties led their evidence and the Prescribed Authority after considering the evidence of both the parties found the bona fide need of respondents-landlord was genuine and, therefore, released the shop in question in favour of the landlord vide judgment and order dated 11.10.1994. Feeling aggrieved with the aforesaid order an appeal was filed and the said appeal has been dismissed vide judgment and order dated 29.1.2010, hence this writ petition.;