M.P.SINGH, J. - (1.) THE present writ petition arises out of the proceedings under Section 21(1)(a) of the U.P. Act No. 13 of 1972 (hereinafter referred to as the Act).
(2.) THE dispute relates to a shop situate in Kasba Bilsi, District Budaun, of which the petitioner is a tenant at the rate of Rs. 5 per month. Opposite party No. 3 is the landlord. Case set up by the landlord in the release application was that he was an employee of Nagarpalika District Khiri Lakhimpur. He had resigned from service in the year 1970 and since then he is unemployed. He had no sufficient means to live.
(3.) IT was further asserted by him that he wanted to live independently away from his sons and for that purpose he wanted to start his own business in the said shop. The need of the appellant was bonafide and genuine.;