- (1.) Heard learned counsel for the parties.
(2.) This is the tenants' petition. The release application under Section 21(1)(a) of U.P. Act No.13 of 1972 was filed by the landlady setting up need for her son Bhagwati Prasad Mishra.
(3.) In the release application it is averred that Bhagwati Prasad Mishra was doing work of "Kabar" on 'feri' on his cycle. There is vacant shop in his possession to establish his business of sale and purchase of 'Radiator' and scrap of copper and brass metals. While contesting the release application in the written statement, it was submitted by the petitioner that Bhagwati Prasad Mishra was not doing 'feri' work rather he is sitting in a shop with his son Roshan. On this plea replication of the landlady is that the shop in which Roshan Mishra is doing business is only 3 ft.10 inches X 16 ft. and that too in tenancy on the basis of will of his grandfather.;