- (1.) The release application of the landlord Under Section 21(1)(a) of U.P. Act XHI of 1972, hereinafter referred to as the Act has been allowed both by the Prescribed Authority and the appellate authority.
(2.) The brief facts are that the Respondents wanted the release for part of the residential accommodation on the ground floor in occupation of the Petitioner to set up his Chamber for legal profession which was greatly suffering on account of lack of proper accommodation. The landlord stated that he has a genuine and bonafide need to settle in legal profession and the accommodation already at his disposal is not sufficient .to meet the professional needs. It has also been alleged that the tenant has already purchased a house within the Municipal limits at a distance of hardly 100 paces from the disputed accommodation.
(3.) The tenant contested the release application on the ground that he is a sitting tenant for more than 70 years and the need of the landlord is not genuine as he has already got sufficient accommodation to set up his legal profession.;