- (1.) RAKESH Tiwari, J. Heard Counsel for the parties and perused the record.
(2.) THIS is tenant's petition. The case of the petitioner is that he is tenant of ground floor in House No. 18/205, Kursawan, Ram Narain Bazar, Kanpur Nagar. Respondent-landlord filed release application under Section 21 (1) (a) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as 'the U. P. Act No. XIII of 1972') on the ground or personal need. The petitioner contested the release application by filing written statement denying the averments contained in the release application and stating that the accommodation, in possession of the landlord, was sufficient.
(3.) AFTER considering the evidence led by both the parties, the trial Court allowed the release application vide judgment and decree dated 9-8-2002. Aggrieved, the petitioner preferred Rent Control Appeal No. 86 of 2002 before the District Judge, Kanpur Nagar which has been dismissed vide judgment and order dated 25-9-2004.;