- (1.) This petition is directed against an order passed by the learned District Judge dated 1st of June, 1979 allowing an appeal filed by the landlord arrayed as Respondent No. 3 in the writ petition and releasing the accommodation in dispute in his favour under Section 21 of U.P. Act No. 13 of 1972.
(2.) The third Respondent filed an application under Section 21 of U.P. Act No. 13 of 1972 on the ground that he bonafide required the premises in dispute of which the Petitioner, an educational institution has been a tenant. The application was contested by the tenant on a variety of grounds. It was asserted that the need of the landlord was not genuine and that in any case as between the landlord and the tenant it is the latter who would suffer greater hardship.
(3.) The Prescribed Authority dismissed the application of the landlord holding that as between the landlord and the tenant, it is the latter who would suffer greater hardship.;