M.P. Singh, J. - (1.) THIS is a tenant's writ petition arising out of proceedings under Sections 21(1)(a) and (b) of U.P. Act No. XIII of 1972. Respondent Nos. 3 to 6 filed an application for release. The case set up by them was that they purchased the premises on 23 -6 -1990 from one Rafiuddin and became the owners and landlords. There were 27 members in the family. Most of them were unemployed. Some of them were residing in village Husain, Tahsil Sikandra, District Aligarh. The property was purchased for residential as well as for business purposes. They wanted to set up a business in the shop. The entire building was in a dilapidated condition. It needed demolition and reconstruction. The requirements of Rule 17 of the Rules framed under the Act have also been pleaded. Their need was bona fide and genuine.
(2.) THE petitioner filed a written statement. The need of the landlords was denied to be bona fide and genuine. The building was not in a dilapidated condition. It needed no demolition or reconstruction. The Prescribed Authority allowed the application and recorded a finding that the building was in a dilapidated condition. It required reconstruction after demolition. It was also found that Rule 17 has been complied with.
(3.) THE petitioner filed an appeal under Section 22 of the Act.;