Shashi Kant Gupta, J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) An application under Section 21 (1) (a) of U.P. Act No. 13 (in short "Act") was filed by the Respondents no. 3, 4 and 5 for the release of the disputed premises on the ground of bonafide and genuine need. The Prescribed Authority after considering the material on record allowed the said application filed under Section 21 of the Act by order dated 3.11.2003. Thereafter the petitioner filed an appeal under Section 22 of the Act which was registered as PA Appeal No. 202 of 2003 and the same has been dismissed by order dated 4.7.2011. Hence the present writ petition.
(3.) Brief facts of the case are as follows;;