A.N. Dikshita, J. - (1.) THIS is a tenant's petition arising out of proceedings Under Section 21 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972.
(2.) RESPONDENT No. 2 Smt. Hazira Begum is the landlady of the premises in dispute No. 6/54, Galib Pura Kalan, Nai Ki Mandi, Agra. Respondent No. 2 filed an application for release of the accommodation in the aforesaid premises in occupation of the Petitioner. The application was based on personal need. The Prescribed Authority after a detailed hearing and perusing the evidence on record came to the conclusion that the need of Respondent No. 2 was not genuine. On the question of comparative hardship also he recorded a finding in favor of the Petitioner and against the Respondent No. 2. Accordingly, the Prescribed Authority dismissed the application for release vide his Order dated 04.06.1976.
(3.) AGGRIEVED the Respondent No. 2 preferred an appeal to the Court of the District Judge, Agra which was transferred to the court of XII Additional District Judge, Agra. The appellate Court vide the impugned judgment and Order dated 14.10.1982 reversed the findings of the Prescribed Authority and recorded the finding that the need of the landlady -Respondent No. 2 was bonfire and genuine. After recording findings in her favor he allowed the application for release and directed the eviction of the Petitioner within three months.;