MOHD QASIM Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This writ petition by the petitioner-tenant challenges the orders passed by the prescribed authority dated 27th February, 2004 and that of appellate authority dated 21st April, 2004, under the provisions of U.P. Act No. 13 of 1972 (hereinafter referred to as the Act).

(3.) The facts are that the respondent-landlord filed an application for release of the accommodation in question in favour of the landlord sometimes in the year 1983 which was registered as P.A. Case No. 136 of 1983 on the ground that the landlord requires the shop in dispute for his bona fide requirement as being landlady she does not have any source of income and her husband also is doing nothing. She proposed to start business of sewain and tea from the shop in dispute. The aforesaid application filed by the erstwhile landlord which was contested by the petitioner-tenant up to this Court when a Writ Petition No. 20278 of 1988 was filed which has been decided by this Court on 3rd March, 2000.