RAKESH TIWARI, J. - (1.) HEARD counsel for the petitioner and perused the record.
(2.) LANDLORD respondent moved an application under section 21(1)(a) and 21(1)(b) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 for releasing the accommodation for use of his son who is M.Com. and is studying in LL.B. who desires to enter in the legal profession. It was also stated that the premises in dispute is not in good condition and requires reconstruction. The tenant petitioner contested the case by filing her written statement stating that the premises in dispute is not in a dilapidated condition and that landlord's son has not yet passed LL. B. therefore the need has wrongly been set up.
(3.) THE Prescribed authority allowed the release application directing the petitioner to vacate the accommodation within two months,by judgment and order dated 25.3.2009. This order was challenged in rent control appeal no. 7 of 2009 filed by the tenant petitioner. The appellate court too has confirmed the view taken by the prescribed authority, by judgment and order dated 8.1.2010.;