Satish Chandra, C.J. - (1.) This writ petition has been filed by a tenant. It is directed against an order of release of a building in favour of the landlord.
(2.) The tenant is a partnership firm Messrs. Gur Narain Jagat Narain & Co. The landlords are Messrs. Motor & General Sales Ltd., a company registered under the Companies Act.
(3.) The landlords applied under Section 21 Rent Control Act, 1972, for release of the accommodation, in which the tenants were running a cinema business. The Prescribed Authority dismissing the application on the finding that the landlord failed to prove that they bona fide needed the accommodation, and greater hardship will be caused to the tenant if the accommodation is released in favour of the landlords. The landlords went up in appeal.;