S.R. Singh, J. - (1.) HEARD learned Counsel for the respondents and perused the orders impugned in the writ petition. The findings on bona fide need and comparative hardship are findings of fact based on assessment of evidence on record. The impugned judgments are concluded by. findings of fact and do not call for interference by this court under Article 226 of the Constitution. Accordingly the writ petition is dismissed in limine. The interim order dated 18 -5 -92 stands discharged.;