S.U.Khan, J. - (1.) Heard learned Counsel for the parties.
(2.) This is tenant's writ petition arising out of eviction/release proceedings initiated by landlord-respondent No. 2 Anil Kumar Mehra, on the ground of bonafide need under Section 21 of U.P Act No. 13 of 1972 in the form of P.A. Case I No. 41 of 1987 on the file of Prescribed Authority, Meerut.
(3.) Landlord pleaded that he was employed in Military and after completion I of 20 years service he intended to take retirement in December, 1988. During pendency of proceedings landlord actually took voluntary retirement in 1989. Landlord asserted that he wanted lo start the profession of Architect from the shop in dispute as he was qualified Engineer in that discipline. Property in dispute is a shop rent of which is Rs. 35.50.;