MOHAMMAD NAIM Vs. RAVI PRAKASH CHAURASIA

JUDGEMENT

(1.) This writ petition is directed against the order dated 16.09.2010 passed by the Additional District Judge, Court No. 14, Kanpur Nagar, in Rent Appeal No. 117 of 2009 as also against the order of the Prescribed Authority dated 30.09.2009 passed in Rent Case No. 3 of 2004, whereby the Premises No. 52/43B, New Dal Mandi, Nayaganj, Kanpur Nagar has been released in favour of the landlord for his personal use.

(2.) The only ground pressed before this Court is that the landlord is registered as an Advocate with the Bar Council of Uttar Pradesh and therefore his release application for carrying the business of hotel and restaurant could not legally granted.

(3.) Counsel for the respondent landlord in reply submits that the Advocates practicing licence has already been surrendered by the landlord and therefore there is no bar to his being engaged in the business.