BANKEY LAL Vs. JAMVANT

JUDGEMENT

(1.) By means of present writ petition under Article 226 of the Constitution of India, the petitioner-tenant has challenged the order passed by the prescribed authority under the provisions of the U.P. Act No. XIII of 1972 (in short 'the Act') dated 14th May, 2003 and the order passed by the appellate authority under the provisions of the Act dated 23rd November, 2004, copies whereof are annexed as Annexures-3 and 7 respectively, to the writ petition.

(2.) The facts leading to the filing of present writ petition are that the respondent-landlord filed an application under Section 21(1)(a) of the U.P. Act No. XIII of 1972 for release of the accommodation in dispute, which is a shop, in favour of the landlord setting up his personal bona fide need to establish his sons in the business of electronic goods after the shop is released in his favour,

(3.) The petitioner-tenant contested the aforesaid release application before the prescribed authority. The prescribed authority vide its order dated 14th May, 2003, allowed the application filed by the respondent-landlord and directed release of the accommodation in dispute in favour of the landlord.