Pankaj Mithal, J. - (1.) Heard Sri Manish Kumar Nigam, learned counsel for the petitioner and Sri Tarun Verma, learned counsel for the respondents.
(2.) The release application of the respondent landlord under Section 21 (1) (a) of U.P. Act No. 13 of 1972 for release of the house in dispute from the tenancy of the petitioner has been allowed by the prescribed authority and the order has been affirmed by the appellate court.
(3.) The two courts below have concurrently found that the need of the respondent landlord for the house in dispute is genuine and the bonafide and that they would suffer comparatively more hardship in case the application for release is not allowed.;