- (1.) Heard learned counsel for the parties.
(2.) The concurrent findings recorded by both the Courts below on bona fide need and comparative hardship in the release proceedings filed under Section 21(1)(a) are under challenge in the present writ petition.
(3.) The ground of challenge is that the landlord is in occupation of two houses namely House No.88 and House No.88A Faithfulganj, Kanpur Nagar in the Cantonment Area. He has ample accomodation for residence of his family and hence the need set up in the release application is illusory.;