Sudhir Agarwal, J. - (1.) Writ petition has been restored to its original number vide order of date passed on recall application. As requested by learned counsel for the parties, the same is taken up for hearing and is being disposed of finally.
(2.) Heard Rahul Jain, learned counsel for the petitioner and perused the record.
(3.) This is a landlord's writ petition. He instituted application for release of accommodation in question under Section 21(1)(b) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the "Act, 1972") on the ground that building in dispute is in dilapidated condition and, therefore, it need be released for demolition and re-construction. The application was dismissed by Prescribed Authority vide judgment dated 19.08.1994 holding that building is not in dilapidated condition and the applicant has failed to prove his case. The aforesaid judgment has been confirmed by Lower Appellate Court by dismissing petitioner's appeal vide judgment dated 23.11.1998.;