ASHEESH GOEL Vs. TILAK RAJ

JUDGEMENT

(1.) MR . Siddhartha Sah, Advocate, present for the petitioners.

(2.) MR . Siddhartha Singh, Advocate, present for the respondent.

(3.) THIS is a landlord's petition. Petitioners had filed a release application under Section 21 (1)(a) of the U.P. Act No. 13 of 1972 before the Prescribed Authority/Civil Judge (Senior Division), Roorkee, District Haridwar. This application was moved on 9th February, 2004. Petitioners claim to be the owner of the property which was given on rent to the respondent by their father and now for their bonafide need, they wanted the accommodation for themselves. The accommodation in question is a shop in Manglore, Tehsil, Roorkee, District -Haridwar.