J.C.Gupta, J. - (1.) Heard petitioner's counsel.
(2.) Sri Santosh Kumar appears for the caveator-respondents.
(3.) This is tenant's writ petition challenging the concurrent orders passed by the Prescribed Authority and the Appellate Authority whereby application for release moved on behalf of the landlord-respondents under Section 21 (1) (b) of the U. P. Act No. XIII of 1972 has been allowed. Both the Courts below have recorded a clear and categorical finding that the building in question is in a dilapidated condition and requires demolition and reconstruction. It has also been found that the landlord has made due compliance of Rule 17 of the Rules.;