MOHD IBRAHIM ANSARI Vs. DISTRICT JUDGE AND ORS

JUDGEMENT

(1.) Petitioner, who happens to be a tenant of the shop described as Godam, Ahata and Gaddi No. 2 (hereinafter referred to as shop in dispute), situated in mohalla Turnerganj, town Kalpi, district Jalaun, filed the present petition Under Article 226 of (he Constitution of India challenging the validity of the order passed by the District Judge, Jalaun at oral dated 12.05.89 acting as appellate authority, Under Section 22 of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, (Uttar Pradesh Act No. XIII of 1972) (hereinafter referred to as the Act), allowing the appeal filed by Respondent No. 2 and releasing the shop in dispute in his favour.

(2.) The brief facts, which are relevant for the purposes of the present case, are that the Respondent No. 2 filed an application Under Section 21 of the Act for release of the shop in dispute including some vacant piece of land. It has been stated that the Petitioner has been occupying the shop in dispute as a tenant at monthly rent of Rs. 37. He claimed that he had no son, his wife had already died and two daughters were already married, one at Kanpur and other married with Dr. S.K. Misra, who was not in any Government service and was unemployed. Respondent No. 2 further pleaded that on account of old age he was hard of hearing, was suffering from short sight and with rheumatic pain. He therefore, wanted to settle his son-in-law Dr. S. K. Misra in the shop in dispute, so that he may look after him as well as his property by establishing his dispensary in the shop in dispute, where, the aforesaid son in-law could start his private practice for augmentation of his income. To avoid any controversy on the facts paragraph 10 of the release application Is quoted below:

(3.) The Petitioner on receipt of the notice from the prescribed authority filed his written statement controverting the allegations made in the release application. It was pleaded that married daughters of Respondent No. 2 and their husbands were not the family members of the said Respondent. They do not come within the definition of the term family as defined under Section 3(g) of the Act. It was further pleaded that Petitioner has no other place of business and has been carrying on business in the name and style of Bharat Iron Works Manufacturing shutters, grills with welding machine, etc. It was also stated by the Petitioner that the need of Respondent No. 2 is neither genuine nor bona fide. He simply wanted to eject the Petitioner from the shop in dispute. Firstly, he filed suit No. 24 of 1979 for ejectment of Petitioner in the court of Munsif, which was dismissed and, therefore, the revision and writ petition filed by Respondent No. 2 were also dismissed. Petitioner, in the event of ejectment from the shop in dispute, would suffer greater hardship, while in case of rejection of the release application, there was no question of any hardship to Respondent No. 2, Petitioner also pleaded that Dr. S. K. Misra is well settled at Pukhraya, the shop in dispute, therefore, should not be released on the ground set up by Respondent No. 2. The allegations regarding alternative shops of Tobacco and cloths made in the release application were also denied by the Petitioner, as the said shops were owned by one Nizamuddin.