S.U.Khan, J. - (1.) Mohd. Idris landlord respondent No. 2 filed release application under Section 16 (1) (b) of U.P. Rent Regulation Act (U.P. Act No. 13 of 1972) in respect of house No. 184C Chandari, Kanpur. In the release application it was stated that Shamim Hussain (or Shamim Ahmad), the tenant had illegally handed over the possession of the tenanted property in dispute to Javed Ashrad hence it was vacant under Section 12(1)(b) of the Act and that landlord Mohd. Idris required said house bona fidely for his personal use. Petitioner Smt. Shabana is wife of Jafar or (Zafar) Ahmad who is real brother of Javed Ashraf.
(2.) During the proceedings it was further stated on behalf of landlord-respondent No. 2 that Smt. Shabana the petitioner was residing in another house of the same locality bearing No. 188. She is daughter of Shamim Husain.
(3.) It is not disputed that initially Abid Hussain grandfather of Smt. Shabana, i.e., father of Shri Shamim Ahmad was tenant of the house in dispute.;