JANUAL ABDIN Vs. GOVIND LAL

JUDGEMENT

(1.) Heard Sri M.A. Qadeer, learned Senior Advocate, assisted by Sri P.C. Srivastava, Advocate for petitioners and Sri S.K. Srivastava, Advocate for respondents.

(2.) This is landlord's writ petition who is aggrieved by judgment and order dated 11.11.2005 passed by Additional District Judge/ Special Judge (E.C. Act), Jaunpur in Rent Control Appeal No. 19 of 1986 and has come up to this Court in this writ petition under Article 226/227 of the Constitution, seeking a writ of certiorari for quashing the same.

(3.) Mohammad Musa, father of petitioners, filed Release Application under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") seeking release of accommodation in question, which is a shop, on the ground that his son Janual Abdin is unemployed and needs be employed in a separate business, therefore, shop in question should be released. Respondent no. 1, Govind Lal, contested the Release Application, filing his written statement disputing the need of petitioners' father and also claimed that he had enough alternative accommodation to accommodate his son.