Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) The above mentioned writ petition arises out of the proceedings Under Section 21(1)(a) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as U. P. Act No. 13 of 1972).
(3.) Brief facts of the case are that an application Under Section 21(1) (a) of U. P. Act No. 13 of 1972 for release of the- disputed shop in the tenancy of petitioner's father was filed by the landlord on the ground of his personal need.;