SHIVRAM Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is tenants' writ petition arising out release proceedings initiated by landlords respondents against them on the ground of bona fide need under Section 21 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act (U.P. Act No.13 of 1972) in the form of P.A. Case No.7 of 2007, Rajendra Kumar and others Vs. Shivram and others. Property in dispute is a shop bearing No.76/97 situate at Kotwali Road, Mathura. Prescribed Authority/ Civil Judge (J.D.), Mathura through order dated 16.08.2010 allowed the release application and directed the tenant to vacate the shop in dispute within one month. Against the said order, tenants petitioners filed P.A. Appeal No.13 of 2010. A.D.J., Court No.6, Mathura dismissed the appeal on 26.09.2012, hence this writ petition.

(3.) Both the courts below found the need of the landlords to be genuine. Question of hardship was also decided in favour of the landlords.