LAWS(ALL)-2013-1-481

JAGDISH PRASAD Vs. PITAMBARA GUPTA

Decided On January 03, 2013
JAGDISH PRASAD Appellant
V/S
Pitambara Gupta Respondents

JUDGEMENT

(1.) Heard Sri A.K. Srivastava, learned counsel for the petitioner and Sri A.K. Singh, Advocate for respondent - caveator.

(2.) The respondent-landlord's release application has been allowed by Prescribed Authority/Additional Civil Judge (Senior Division), Court No. 1, Varanasi vide judgment and order dated 11.01.2012 and petitioner's Rent Appeal No. 19 of 2012 has been dismissed by Appellate Court vide judgment dated 25.09.2012. This writ petition has been filed by aggrieved tenant assailing both the aforesaid judgments and orders.

(3.) Learned counsel for the petitioner submitted that release application was filed by landlady on the ground that her two sons and one grandson are unemployed and she wants the accommodation in question for their settlement by running their own business which fact was disputed by petitioner in written statement stating that there are five properties owned by landlady which are being used and can 2 be used for aforesaid purpose and, therefore, there is no genuine need in respect of accommodation in question.