Sunita Agarwal, J. - (1.) Supplementary and counter affidavits filed today are taken on record.
(2.) Heard learned counsel for the parties.
(3.) Concurrent findings of fact recorded by the Court below on the bona fide need of the landlord are under challenge in the present petition on the ground that the alternative accommodation available to the landlord in House no.81/221 and 81/225 were not considered by the Courts below.;