ATIQURRAHMAN Vs. SHRI SHASHI KUMAR DUBEY

JUDGEMENT

(1.) Heard Shri. R.P. Tiwari, counsel for the petitioner and Shri. Amit Saxena and Dilip Goswami, for the respondent.

(2.) The writ petition arises out of a release application filed under Sec. 21 (1) (a) and 21 (1) (b) of the Act No. 13 of 1972 by the respondent. The need set up by the landlord was that his son aged about 30 years was in private employment on meagre wages and he wanted to settle his son in confectionery business after reconstruction of the shop in question. It was also alleged that the shop in question was extremely old and in dilapidated condition.

(3.) The release application was dismissed vide order dated 23.04.2016. This order had been reversed by the appellate court which has allowed the appeal as also the release application.