Sudhir Agarwal, J. - (1.) Heard Sri Lalit Kumar, learned counsel for the petitioner and perused the record.
(2.) This writ petition is directed against the judgment and order dated 09.02.2007 passed by Prescribed Authority/Civil Judge (Senior Division), Aligarh dismissing petitioner's UPUB Suit No. 56 of 1998 instituted under section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the "Act, 1972") for release of shop in question on the ground of personal need. The petitioner claimed that her husband is running a Sarrafa business in the adjoining shop which is very small and income therefrom is wholly insufficient to meet the expenses of family, therefore, the shop in question is required for expanding business of her husband and to augment his income.
(3.) The Prescribed Authority found that petitioner could not demonstrate her need to be genuine and bona fide and question of hardship also was found against her accordingly 2 the application was rejected vide judgment dated 09.02.2007. In appeal the judgment of Prescribed Authority has been confirmed by Additional District Judge/Special Judge, Aligarh dismissing petitioner's Appeal No. 01 of 2007 vide judgment dated 18.01.2011.;