SMT. BHUPINDER KAUR AND ANOTHER Vs. RAJENDRA SHUKLA

JUDGEMENT

(1.) This petition has been filed by the petitioners praying for a writ in the nature of certiorari for quashing the order dated 14.9.2010 passed by the Prescribed Authority in Rent Case No. 22 of 2007 and for quashing of the order dated 1.2.2018 passed by the Appellate Court - learned District Judge in Rent Appeal No. 95 of 2010.

(2.) Learned counsel for the petitioner has submitted that the Release Application was filed by the landlord after purchase of the house no. 110/132 Ram Krishna Nagar, Kanpur in which the petitioner was a sitting tenant in 2007. In Release Application, the respondent / landlord had stated his need for the accommodation both for residential and commercial purpose.

(3.) It was the respondent / landlord case that in his individual family, there were four members i.e. he himself, his wife and two grown up sons. He needed to establish his grown up sons in separate business of hosiery.