- (1.) THIS matter has come up again before this Court after having been remanded by Apex Court with request that it should be decided expeditiously. Hence, I am proceeding accordingly to decide the matter on merits.
(2.) HEARD Smt. Rama Goel 'Bansal', learned counsel for the petitioner and Sri K.M. Grag, Advocate appearing for respondent.
(3.) THE respondent, Sri Gulab Chand Sharma sought release of shop in dispute, which situate at Megha Chowk Bazaar, Mathura and in the tenancy of petitioner, on the ground that the same is required for his personal need since he intends to start a business of Provisional Store thereat. The release application dated 16.12.2005 filed by respondent before Prescribed Authority, Mathura was registered as P.A. Case No. 44 of 2005. Petitioner -tenant contested release application. In his written statement dated 17.04.2008 he said that landlord is not residing at Mathura. He has actually settled at Delhi and his address at Delhi is 257 -D, Nand Nagari in front of Guru Teg Bahadur Hospital, New Delhi. The landlord has two children. One son, Rahul and another daughter, Parul. Both are employed in Bank, in senior position, and both are unmarried. The landlord himself is engaged in the job of commission agent and has two other residences at Delhi, which he has let out to others.;