- (1.) Heard learned counsel for the petitioner and perused the record.
(2.) The release application has been filed by one Nand Lal Dubey setting up the need of his son and grandsons for the shop in question.
(3.) It is categorically stated in paragraph 4 of the release application that one son of the applicant-landlord and his grandsons i.e. sons of Sri Surendra Kumar Dubey were unemployed and the shop-in-question is needed for them.;