Pankaj Mithal, J. - (1.) Heard Sri Rahul Sahai, learned counsel for the petitioner and Sri P.N. Saxena, Senior Advocate, assisted by Sri Ashok Singh, learned counsel for the respondents.
(2.) The dispute in the present writ petition is regarding shop No.20/3, Jogiapur Jaunpur. It is under the tenancy of the petitioner at a rent of 150/160 per month wherein petitioner is said to be carrying radio repairing workshop.
(3.) The respondents the owners and landlords applied for its release under Section 21(1)(a) of the U.P. Act No.13 of 1972 (hereinafter referred to as the Act) vide P.A. Case No. 9 of 1983.;