RADHEY SHYAM SHUKLA Vs. VIITH ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) This is landlord's writ petition arising out of arising out of eviction/release proceedings initiated by him against the tenant respondent No. 2 on the ground of bona fide need under Section 21 of U.P. Act No. 13 of 1972, in the form of Rent Case No. 157 of 1992 on the file of P.A./ACMM (VIII), Kanpur Nagar.

(2.) During the pendency of writ petition landlord Radhey Shyam Shukla died and his son Vinod Kumar Shukla has been substituted at his place.

(3.) The landlord in release application pleaded that he required the premises in dispute for two of his grand sons who intended to open Computer Training Center in premises in dispute. It was further pleaded that daughter-in-law of the landlord to open Coaching Center for which also accommodation in dispute was required. It was further pleaded that the eldest grand son of the landlord was to be married and one room was required for his bedroom also. Residential need for landlord and other member of his family was also pleaded. It was further stated that the tenant respondent No. 2, in the tenanted accommodation, which is situate on the ground floor, was carrying on the medical practice and that tenant had his own house in Ashok Nagar, Kanpur and he had a clinic in his residential house also at Ashok Nagar, Kanpur.