CHARANJEET SETH Vs. PRABHAKAR

JUDGEMENT

(1.) This writ petition is directed against the order dated 16.11.2010 passed by the Additional District Judge, Court No. 11 upholding the order dated 11.2.2010 passed by the prescribed authority in Case No. 119 of 1985 whereby the application filed under Section 21 of the U.P. Act No. 13 of 1972 (In short "the Act") was allowed.

(2.) The brief facts of the case are as follows;

(3.) An application under Section 21 of the Act was filed by the landlords- Respondents No. 1 to 6 on the ground that the disputed shop is required by them for the purpose of starting a business in Banarsi Sarees; - a portion of the said shop was required for the business of printing press which is being run at present in the courtyard on the ground floor of the disputed house. During the pendency of the case, need of their sons Prasun Agarwal and Saurav Agarwal was also set up for carrying on the business for their livelihood who had become major and have already completed their studies.