A.N. Dikshita, J. - (1.) BY means of this petition under Article 226 of the Constitution of India the Petitioner has prayed for issuing a writ in the nature of certiorari for quashing the judgment and order dated 25.11.1980 passed by the 4th Additional District Judge, Mathura.
(2.) IN brief the facts are: The Petitioner is the owner and landlord of the accommodation situate at Badri Nagar, Mathura, measuring 40' x 52' (hereinafter referred to as the disputed accommodation) which is in occupation and possession of Respondents Nos. 3 and 4 on a monthly rental of Rs. 52/ -. The Petitioner intended to establish his two jobless sons, Behari Saran and Govind Saran on finding their distaste for studies, in the limestone and allied business in the disputed accommodation. Consequently the Petitioner filed an application Under Section 21 of U.P. Act Xfll of Iy72 (hereinafter called the Act) before the Prescribed Authority, Respondent No. 2, for the release of the disputed accommodation on the ground of personal need.
(3.) THE application was contested by Respondents Nos. 3 and 4 on various grounds decrying the need of the Petitioner and also magnifying the comparative hardship that would be caused to them in case the application for release was allowed.;