RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the parties and perused the record.
(2.) THIS writ petition has been filed challenging the order, rejecting the application of the petitioner for cross-examination of certain witnesses of the landlord who had filed affidavits in his support in the Court below. The brief facts of the case are that the petitioners are tenant of a shop situated in Sadar Bazar, Main Road, Firozabad on the rent of Rs.125/- per month. Release application under section 21(1)(a) of Act No. 13 of 1972 was filed by landlady Smt. Meera Rani Gupta for release of the shop in question on the ground of personal need. One of the ground for release of the shop in question was that the tenant is not running any business and the shop in question remains closed. The release application filed by the landlady was registered as P.A. Case No. 09 of 2007 in the Court of Civil Judge (Junior Division), Firozabad. It was contested by the tenant by filing written statement inter alia that the shop in question is not closed and that the tenant is carrying on his business therein which is the only source of livelihood of his entire family.
(3.) THE parties filed affidavits in support of their respective stands.;