- (1.) Heard Counsel for the parties and perused the record. P.A. Case No. 14 of 2006, Ali Haider v. Naqui Hassan was registered under section 21(1)(a) of U.P. Act No. 13 of 1972 on an application for release moved by the landlord for release of shop No. 2 on the ground floor of House No. CK.46/61 in Mohalla Bhikshashah Gali Sarai, Haraha, Varanasi.
(2.) Objections were filed by the petitioner tenant denying the allegations made therein. The parties then adduced evidence in support of their respective cases before the Court below.
(3.) The Prescribed Authority vide his order and judgment dated 19.2.2010 allowed the release application of the respondent landlord directing the petitioner to vacate the shop in question within two months failing which the landlord would be entitled to get the possession of shop in dispute in accordance with law. The Prescribed Authority further directed the landlord to pay compensation of two years' rent to the tenant within 30 days.;