S.U. Khan, J. - (1.) Heard learned counsel for the petitioner. Sri Vikram Bhalla and Sri R.N. Mishra, learned counsel for the respondents, are also present.
(2.) This is tenant's writ petition arising out of eviction/ release proceedings initiated by the landlords respondents on the ground of bona fide need under Section 21 of U.P. Urban Buildings (Regulation of Letting, Rent & Eviction) Act, 1972 in the form of Rent Case No.17 of 2001. Property in dispute is a house consisting of three rooms and other amenities. Prescribed Authority/ A.C.M.M. 4, Kanpur Nagar allowed the release application on 04.03.2004. Against the said judgment and order, tenant petitioner filed Rent Appeal No.27 of 2004. Appeal has been dismissed on 21.05.2007 by A.D.J., Court No.1, Kanpur Nagar, hence this writ petition.
(3.) Courts below held that family members of landlord were 23 in number and accommodation at their disposal was insufficient.;