MOHAMMAD IBRAHIM Vs. ASHOK KUMAR AGARWAL

JUDGEMENT

(1.) This petition has been filed challenging the order dated 20.4.2018 passed by the Prescribed Authority/Judge Small Causes Court, Jhansi in P.A. Case No. 31 of 2014 (Ashok Kumar Agarwal v. Mohd. Ibrahim ) and also praying for a direction to the Prescribed Authority to reconsider and decide the application no. 51-C dated 4.12.2017 for verification of evidence annexed thereto.

(2.) Sri Pradeep Chandra, learned counsel for the petitioner has argued that the respondent/landlord had filed an application under Section 21(1)(a) of the U.P. Act No. 13 of 1972 for release of shop no. 69/1 Khatryana, District Jhansi on 2.7.2014 which was registered as P.A. Case No. 31 of 2014.

(3.) The Release Application was contested by the petitioner/tenant by filing written statement and in the affidavit in support of the written statement, he stated that the landlord is a rich person and he has several properties in the city of Jhansi, details of which were mentioned in paragraphs 15 to 20 of the said affidavit dated 24.5.2017 and he did not need the shop in question to be released in his favour. He had alternative accommodation where he could conduct his business.