PUSHPA SHOFAT Vs. SARVESH CHAND

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) The Petitioners are tenants of shop No. 196/2, North Mohani, Mohalla Kothiyat, Civil Lines (hereinafter referred to as the shop in dispute) which is situated in front of Nagar Palika, Bulandshahr. Area of the shop in dispute is 11 x 14 feet. Late Sukhdev was the tenant of the shop in dispute and after his death, the tenancy devolved on his wife Smt. Pushpa Shofat-Petitioner No. 1 and his sons- Pavan and Mukesh, Petitioner Nos. 2 and 3.

(3.) It is stated that Petitioners have been carrying on business of photography in the shop in dispute and the Respondent landlord moved an application under Section 20(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction Act), 1972, for release of the shop in dispute which was registered as Rent Control Case No. 9 of 2004. The release application was contested by the Petitioner by filing their written statement.