R.P. Singh, J. - (1.) This tenant's writ petition arises out of the proceedings under Section 21 (I) (a) of the Act No. 13 of 1972. The two Courts below after appreciation of evidence on record, have found that the need of the accommodation for the landlord was bona fide and genuine and further that greater hardship would be caused to the landlord by refusal of the release application and on both these grounds have allowed the application for the release of the accommodation. There are no merits in his writ petition and it is accordingly rejected.
(2.) In the end, the learned Counsel for the petitioner prayed that some time may be given to vacate the accommodation in dispute. In case the petitioner furnishes an undertaking before the Prescribed Authority to vacate the accommodation in dispute within three months from today and hand-over the vacant possession of the same to the landlord on the expiry of three months and further with deposits the damages for this period of three months and in one month from today, the petitioner shall not be evicted from the accommodation in dispute till the expiry of three months.
(3.) Let a copy of this order be given to the learned Counsel for the petitioner on payment of usual charges within two days. Decided accordingly.;