S.U. Khan, J. - (1.) This is tenant's writ petition arising out of eviction/release proceedings initiated by landlady respondent No. 3 against it under Section 21 of U.P. Rent Control Act (U.P. Act No. 13 of 1972), U.P.R.C. Act in short, on the ground of bonafide need.
(2.) The property in dispute is a shop let out to the petitioner at the rate of Rs. 30/- per month.
(3.) The release application was registered as P.A. case No. 15 of 1986 and was allowed on 6.4.1989 by Prescribed Authority/IInd Additional Civil Judge, Allahabad. Against the said judgment and order the tenant petitioner filed an appeal under Section 22 of U.P.R.C. Act being R.C. Act Appeal No. 222 of 1989. The Vth Additional District Judge, Allahabad through judgment and order dated 13.8.1998 dismissed the appeal hence this writ petition.;