Krishna Murari, J. - (1.) -Heard learned counsel for the petitioner.
(2.) This is a tenant's petition challenging the orders directing his ejectment in proceedings under Section 21 (1) (a) of U.P. Act No. 13 of 1972 initiated by the respondent-landlord. The Prescribed Authority as well as the appellate court has concurrently held that need of the landlord to establish his son in the shop in dispute is bona fide and genuine. The issue of comparative hardship has also been decided in favour of the respondent-landlord.
(3.) When confronted with the observation that the findings of fact in respect of the bona fide and genuine need and comparative hardship are based on proper appraisal of evidence and no such fact could be pointed out which may go to demonstrate that the findings are either based on misreading of fact or non-consideration of evidence, learned counsel for the petitioner made a request to grant some reasonable time to vacate the premises.;