Sudhir Agarwal, J. - (1.) Heard Sri Rohan Gupta, Advocate, holding brief of Sri R.N. Gupta, learned counsel for petitioner and Sri Rishikesh Tripathi, learned counsel for respondent.
(2.) This writ petition is directed against the order dated 11.4.2005 passed by Prescribed Authority/ Civil Judge (Junior Division), Jhansi allowing Release Application of respondent landlord i.e. P.A. Case No. 20 of 2000 filed under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") and releasing house no. 96 situated at Bara Gaon Gate, Jhansi; and the Appellate Order dated 10.5.2006 dismissing petitioner's appeal.
(3.) It is contended that the need of respondent-landlord was not genuine, and both the Courts below have recorded findings in her favour which is perverse and incorrect.;