A.A. Desai, J. - (1.) THE petitioner is a landlord in respect of the premises in question which were notified as vacant premises. He thereafter applied for release of the same on the ground of bona fide need. The same is rejected on the ground that the allotment made by the authority concerned was unauthorised. Heard learned counsel for the parties. I do not see any ground, sufficient, to reject the claim of the petitioner to release the premises in his favour.
(2.) UNDISPUTEDLY , the petitioner is presently residing in a small portion. He is married person. His claim is justified. I, therefore, quash and set aside the impugned order of the Rent Control Authority and direct that the premises in question be released in favour of the petitioner -landlord. The petition is accordingly allowed.;