ASHA RAM Vs. IXTH ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri U.S. Sahai learned Counsel for the Petitioner and Sri D.C. Mukherji, learned Counsel for the opposite parties.

(2.) By means of present writ petition, the Petitioner has challenged the order dated 11.2.2000, passed by IXth Additional District Judge, Gonda, opposite party No. 1.

(3.) In brief, the factual matrix of the case are that the opposite parties-landlord moved an application for release under Section 21(1)(a) of the U.P. Act No. 13 of 1972 in respect to the shop situate in mohalla Gahri Bazar, Colonelganj, district Gonda under the tenancy of one Sri Asha Ram. Need as set up in the release application moved in the year 1985 by the Respondent landlord was to the effect that shop in question under the tenancy of the Asha Ram required for business of his son Sri Ramesh Kumar (opposite party No. 4).