- (1.) Heard learned Counsel for the parties and perused the record. The petitioner is owner and landlord of shop No. 101/1 Jai Devi Market Loi Bazar Brindavan, District Mathura. Respondent is the tenant of the aforesaid shop @ Rs. 140/- per month.
(2.) Petitioner filed release application under section 21(1)(a) of U.P. Act No. 13 of 1972 for release of the shop in dispute on the ground of bona fide need of his son Rajeev Swami.
(3.) Respondent tenant contested the matter by filing written statement inter alia that the petitioner has many accommodations in which he can easily establish the chamber for his son. The details of the accommodation said to be in possession of the petitioner are: (A) Property No. 69, Mohalla Patharpura Brindavan District Mathura. (B) Property No. 70 Patharpura Brindavan, Mathura. (C) Property No. 71 Patharpura Brindavan, Mathura. (D) Property No. 16, Patharpura Brindavan, Mathura. (E) Property No. 130 Govind Bagh Brindavan, Mathura. (F) Shop No. 101/2 and 101/3 Loi Bazar Brindavan, Mathura. It was also alleged by the tenant that on the first floor of the aforesaid shop one Hall was situated which was also available to the landlord and that apart from it Shop Nos. 101/5 and 101/17 were was purchased by the petitioner by sale-deed dated 2nd March, 2005 and Shop Nos. 101/14 and 101/16 were purchased by the petitioner by sale-deed dated 6.1.2004.;