MOHD. UMAR Vs. VISHWA NATH

JUDGEMENT

(1.) Heard Sri M.P. Srivastava, Advocate learned counsel for the petitioners and Sri Bhanu Bhushan Jauhari, learned counsel for the respondents.

(2.) The present writ petition is directed against the order dated 10.11.2014 passed by the Prescribed Authority/Civil Judge (Junior Division), Orai at Jalaun in P.A. Case No. 9 of 2001 allowing the release application under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 of the respondents in respect of a shop and the order dated 27.11.2019 passed by Additional District Judge, Court No. 1, Jalaun at Orai dismissing the Rent Appeal No. 5 of 2014 of the petitioners.

(3.) One Vishwa Nath, the owner of the shop, filed release application registered as P.A. Case No. 9 of 2001 contending inter-alia that the shop in question is in dilapidated condition and therefore, is required for demolition and reconstruction. It was also averred in the release application that the shop is bonafidely required for the need of his son Sarvpriya Dubey who is an Advocate and wants to establish his chamber and office in the said shop.