HARUN ALI Vs. SHRI NAVJEEWAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners; Sri Vinayak Mithal for the respondent-landlord; and perused the record.

(2.) The present petition has been filed challenging the order dated 18.4.2015 passed by Prescribed Authority, Meerut in P.A. Case No. 15 of 2011 and the order dated 19.04.2017 passed by Additional District and Sessions Judge, Court No. 15, Meerut in P.A. Appeal No. 41 of 2015.

(3.) A perusal of the record would reveal that a common release application was filed by the landlord-respondent against two tenants, the petitioners herein, who were tenants of two separate shops in a building complex owned by the landlord. The need set up for release of two shops was to enable the unemployed son of the landlord, who had obtained MBA degree, to establish his own consultancy firm in Meerut. One shop was to be used as a waiting room for the clients and the other was to be used as a consultation chamber. It was stated that the landlord's son had no other accommodation and therefore the shops were bona fide required.