S.U.Khan, J. - (1.) Heard learned Counsel for the parties. As the Hon'ble Judge, who decided the writ petition, has since retired, hence this review petition has been heard by me. (The notice on the review petition was issued by the same Judge).
(2.) The writ petition was filed by tenant Mahahir Prasad. Application for eviction/release filed by original landlord Jai Dayal Dalmia on the ground of bonafide need under section 21 of U.P. Act No. 13 of 1972 in the form of Rent Case No. 72 of 1979 was dismissed by Prescribed Authority, Kanpur on 23.2.1981. Against the said judgment and order, original landlord filed Rent Appeal No. 122 of 1981. XIIIth A.D.J., Kanpur through judgment and order dated 27.1.1992 allowed the appeal set aside the judgment and order passed by Prescribed Authority and allowed the release application of the original landlord. The said appellate judgment and order was challenged through the writ petition.
(3.) Accommodation in dispute is commercial in nature.;