M.P. Singh, J. - (1.) THE present writ petition arises out of the proceedings under Section 21(1)(a) of U.P. Act No. 13 of 1972 (here -in -after referred to as the Act.) The petitioner is a tenant of shop No. 2 situate in house No. 1 Mohalla Khairnagar Bazar, Meerut city, of which the opposite party No. 3 is the owner and landlady. The shop, occupied by the petitioner is situate in the ground -floor and is a part of the double storeyed building.
(2.) AN application for release of the disputed shop was filed by opposite party No. 3 on the ground that she needed the shop for her son. Shamshul Hasan. He has received training in electronic goods' repairing. He wanted to set up Radio, Television, V.C.R. repairing in the said accommodation. The need was bona fide. The petitioner contested the said application stating that the need of the landlady was not genuine. Her son was already carrying on the business in a shop and room behind the shop in dispute on the ground -floor. There was one more shop in occupation of the landlady in the said premises. The husband of the landlady was carrying on the business of cycle repairing in it. He is aged about 80 years. He himself was not occurring on the cycle repairing work.
(3.) THE Prescribed Authority allowed the release application, against which the petitioner filed an appeal under Section 22 of the Act, which too was dismissed, against which the present writ petition has been filed.;