MAHTAB HUSAIN Vs. IIIRD ADDL. DIST. JUDGE KHERI

JUDGEMENT

(1.) Present writ petition is filed by the petitioner-tenant against the judgment and order dated 20.8.2014 passed by the Prescribed Authority as well as order dated 3.1.2019 passed by the appellate authority, whereby the release application of respondent no.3-landlord is allowed and the order dated 20.8.2014 is affirmed.

(2.) The dispute is with regard to a shop under tenancy of the petitioner for which, a release application was filed by respondent no.3-landlord, claiming that both his sons are not having any job and are at the age of marriage, therefore, in the said shop, he intends to engage his sons for carrying on business of computer, mobile phones and other related equipment and materials.

(3.) Both the courts below have found the need of respondent no.3-landlord bona fide and genuine and directed for eviction of of the petitioner from the shop.