RAJAN ROY,J. - (1.) Heard Shri M.A Khan, learned Senior Advocate assisted by Shri Mohd. Aslam Khan, learned counsel for the petitioner and Shri Shishir Chandra along with Vishnu Pratap, learned counsel for the opposite parties no. 3 and 4.
(2.) This is a petition under Article 227 of the Constitution of India challenging the judgment and order passed by the Prescribed Authority as also the judgment and order in Appeal sustaining the application of the opposite parties-landlord for release of the premises in question in proceedings under Section 21-(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction Act) of the Act, 1972.
(3.) It is not in dispute that the petitioner was a tenant of one of the four shops of which the opposite parties no. 3 and 4 were the owner landlords. The application under Section 21-(1)(a) of Act 13 of 1972 was filed on the ground of genuine and bona fide need of the landlord.;