- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by the learned Single Judge of the Allahabad High Court dismissing the Writ Petition filed by the appellant. Challenge in the writ petition was to the order passed by the Prescribed Authority as affirmed by the Appellate Authority allowing the release application of the respondent No.1-landlady
(3.) Sans unnecessary details factual position is as follows: Late Ram Govil was tenant of a shop situated at Ansari Road, Bulandshahr since 1941. Smt. Maqsoodan purchased the aforesaid shop on 11.12.1979 from Sri Ganesh Datt, the erstwhile landlord. She moved release application No.R.C. 31 of 1984 U/s. 21(1)(a) of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (in short the Act ) for the need of her son-Shamshad Ahmad. In the release application, the respondent No.1-landlady prayed that the shop was urgently required as her husband intended to start business of repairing fire-arms from the disputed shop for her son-Shamshad Ahmed.;