- (1.)Leave granted.
(2.)These appeals are directed against the judgment and order dated 12th October, 2006 passed by the High Court of judicature at Allahabad in Civil Misc. Writ Petition No.34997 of 2000 whereby the writ petition filed by the landlord has been dismissed, and the order dated 13th February, 2012 passed on Review Application No.225618 of 2006, whereby the said application has also been rejected.
(3.)Brief facts of the case are that the present appellant (landlord) filed an application under Section 21(1)(a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred as U.P. Act No.13 of 1972) against the respondent Sumitra Devi (tenant) for release of the shop in question situated in Shivaji Market (Chhota Bazar), Shyohara, District Bijnor, before the Prescribed Authority/Addl. Civil Judge(Senior Division), Nagina. It is pleaded on behalf of the appellant that the respondent was tenant of the appellant in the shop on rent @ Rs.125/- per month. The appellant further pleaded that he needed the shop in question to establish his son Amit Kumar in the business by opening a General Merchant Shop in it. It is also alleged by the appellant that vide notice dated 11th March, 1985, the appellant asked the respondent to vacate the premises occupied by her as the same was required by the landlord/appellant as above, and since the respondent did not vacate the shop, the application for release of the shop was moved by the appellant before the Prescribed Authority/Addl. Civil Judge (S.D.), Nagina.