J.S. GUJRAL Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri Ravi Kant, Senior Advocate assisted by Sri Vishal Agrawal, learned Counsel for the petitioner. Sri Sanjay Agrawal has appeared for the contesting respondents. The dispute in this petition is in relation to shop situate in house No. 32/89 Purana Kutalpur, Chipitola Rakabganj, Agra wherein petitioner is a tenant on rent of Rs. 570/- per month.

(2.) The respondents landlords applied for release of the aforesaid shop under section 21 of U.P. Act No. 13 of 1972 for the need of two grandsons of Smt. Sumaria Devi and sons of Kalidas namely Mukesh Kumar and Dheeraj Kumar. The release application was rejected by the prescribed authority with the specific finding that both the aforesaid persons are well settled in their independent business and the need as established by the respondents landlords is not at all genuine and bona fide. The Appellate Court has set aside the judgment and order passed by the prescribed authority and has allowed the appeal and the release application vide judgment and order dated 16th April, 2007.

(3.) It is against the aforesaid judgment and order of the Appellate Court that the petitioner tenant has preferred this writ petition.