HARJINDER SINGH Vs. HARVANS LAL

JUDGEMENT

(1.) This is tenant's petition against the order dtd. 12/2/2019 passed by learned IInd Additional District Judge, Udham Singh Nagar in Rent Control .

(2.) Facts of the case, in brief, are as follows.

(3.) Petitioner is a tenant in respect of a shop situate in Punjabi Market, Rudrapur, District Udham Singh Nagar, which belongs to respondent, namely, Mr. Harvans Lal. Mr. Harvans Lal filed an application seeking release of the said shop under Sec. 21 (1) (a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as Act No. 13 of 1972) with the contention that his son and daughter-in-law are doctors, presently serving in United States of America, who want to come back and establish a Clinic and Nursing Home at Rudrapur, therefore, the shop in question is bonafidely needed for the said purpose.