BUNDU Vs. PRESCRIBED AUTHORITY/MUNSIF HAVELI, MEERUT

JUDGEMENT

(1.) The petitioner is seeking a writ oi certiorari quashing the order dated 8.11.1983 and 5.7.1985 passed by respondent Nos. 1 and 2 respectively.

(2.) The petitioner is a tenant in the shop in dispute. The respondents applied for release of the said shop under Sec. 21 (1) (a) of U.P. Act No. 13 of 1972 as the same was needed for her sons to be set up in business. The petition was contested by the petitioner inter alia on the ground that the other accommodation was available to her in which she can set up her sons in business.

(3.) The learned Prescribed Authority upon consideration of the respective contention of the parties and after making spot inspection found the need of respondent No. 3 genuine and therefore, allowed the application. The appeal preferred by the petitioner was also dismissed and the order of the Prescribed Authority was affirmed.