- (1.) Heard Sri Mohd. Arif Khan Senior Advocate assisted by Mohd. Adil Khan on behalf of the Petitioner and Sri Bireshwar Nath, learned Counsel for the Respondents.
(2.) Controversy involved in the present case relates to a shop in mohalla Purana Bazar, Qasba Rudauli, district Barabanki and which Petitioners are landlord, opposite party No. 2 Haji Ehsanul Haq is a tenant @ Rs. 10/- per month.
(3.) On 10.3.1981, Petitioner moved an application under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act (hereinafter referred to as an 'Act') for release of the shop in question. In para 4, need as set up by the Petitioners is to the effect that the shop in question is required for the purpose of doing business of selling readymade garments by Petitioner No. 4 Mohd. Uzair.;