S.U.Khan, J. - (1.) This is tenants writ petition arising out of eviction/release proceedings initiated by landlord respondent No. 3 Rakesh Kumar on the ground of bona fide need under Section 21 of U.P. Act No. 13 of 1972 in the form of P.A. Case No. 50 of 1982.
(2.) Property in dispute is a shop rent of which is Rs. 50 per month.
(3.) Prescribed Authority/Munsif Hawaii, Saharanpur through judgment and order dated 28.2.1983. dismissed the release application against which landlord filed R. C. Appeal No. 149 of 1983. IIIrd Additional District Judge, Saharanpur through judgment and order dated 26.5.1986, allowed the appeal and set aside the judgment and order of the prescribed authority with the result that release application stood allowed hence this writ petition by the tenant.;