Sudhir Agarwal, J. - (1.) Heard Sri V. Sahai, learned counsel for the petitioner and Sri Sumit Daga for respondent No. 10.
(2.) The writ petition is directed against judgment and order dated 02.5.1994 of Prescribed Authority, Muzaffarnagar dismissing petitioner's application for release of accommodation in question filed under Section 21 (1)(a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U.P. Act No.13 of 1972) (hereinafter referred to as "Act, 1972") and the appellate order dated 10.11.1998 dismissing appeal.
(3.) The Courts below have found that petitioner failed to demonstrate even a bona fide need. Moreover the question of comparative hardship has also been decided by Prescribed Authority in favour of tenant. The above judgment has been confirmed by Appellate Court.;