MAHESH PRASAD VERMA Vs. HARE KRISHNA

JUDGEMENT

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

(2.) The Petitioner claims himself to be tenant of a shop situated at Bharauli Bazar, near Brahmsthan, post and district Deoria for the last 24 years. The landlord Respondent filed P.A. case No. 10 of 2007 under Section 21(1)(a) of U.P. Act No. 13 of 1972 for release of the shop on the ground of personal need to establish his son in business who had completed graduation in 2005 and was unemployed though he has searched for the job. The Petitioner contested the aforesaid P.A. case by filing written statement alleging that need of the landlord was not bonafide.

(3.) After appreciation of the evidence and hearing the parties, the Prescribed Authority/Civil Judge(JD), court No. 10, Deoria allowed the release application vide judgment and order dated 4.10.2010. Appeal No. 6 of 2010 was preferred by the Petitioner under Section 22 of U.P. Act No. 13 of 1972. The appellate court/District Judge, Deoria vide judgment and order dated 14.1.2011 dismissed appeal of the Petitioner tenant and confirmed findings recorded by the Prescribed Authority in its order dated 4.10.2010.