Sudhir Agarwal, J. - (1.) Heard Sri Santosh Kumar Mishra, Advocate, for petitioner. Respondents are represented by Sri P.K. Shukla, Advocate.
(2.) Petitioner's application for eviction of respondent-tenants from shop in dispute and release of the same under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") was dismissed by Trial Court vide judgment dated 15.10.2009 dismissing petitioner's P.A. Case No. 3 of 2004 and the said judgment and order has been confirmed by Appellate Court by its judgment and order dated 28.9.2012 rejecting petitioner's appeal.
(3.) Both the Courts below have recorded concurrent findings of fact that petitioner has already enough alternative space for satisfying his need and, therefore, his claim for shop in question is neither bona fide nor genuine and question of hardship has also been decided against him.;