S.D.Agarwala, J. - (1.) This is a petition under Art. 226 of the Constitution of India arising out of proceedings under Section 21 of U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, U. P. Act XIII of 1972 (hereinafter referred to as the Act). The property in dispute is house No. 107, Baika Bagh, Allahabad. The petitioner is the tenant and respondents Nos. 3 to 6 are the landlords of the premises in dispute.
(2.) The prescribed authority allowed the application and released the accommodation in favour of the respondents Nos. 3 to 6 by his order dated 9-1-1978. In appeal the appellate court affirmed the judgment of the prescribed authority but granted six months time to the petitioner to vacate the premises. This judgment was given on 12-4-1978. Aggrieved by the judgment of the appellate court the present petition has been filed in this Court.
(3.) Shri Ravi Kiran Jain appearing for the tenant petitioner has made only one submission that the finding of the prescribed authority as well as the appellate court to the effect that there will be greater hardship to the landlord in ease the application is rejected is founded purely on a consideration of the means of the petitioner and is vitiated in law as it is based on an irrelevant consideration.;