- (1.) This petition arises out of proceedings under Section 21 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act (hereinafter called the Act).
(2.) The landlord moved an application for an order of eviction against a tenant on the ground of bonafide need. The prescribed authority found that the need was bonafide and accordingly granted the application. The First Additional District Judge has dismissed the appeal. The tenant has now tiled the present Writ Petition.
(3.) Learned Counsel contended that the order is not in accordance with law because the finding about the need being bonafide is perverse and because the comparison of the hardships to be suffered by the landlord and tenant has not been done. He has also urged that the proceedings were barred by the principle of constructive res-judicata.;