- (1.) Heard Sri Dipak Seth, learned counsel for the petitioner, Sri Manoj Kumar Mishra, learned counsel for respondent/ Landlords.
(2.) Facts, in brief , of the present case are that respondents no. 2 to 7 /landlords/ landladies have moved an application for release of the shop numbered as premises no. 10, Faizabad Road , Daliganj, P.S. Hasanganj, Lucknow under Section 21(1) (a) of the Uttar Pradesh Urban Building (Regulation of Letting Rent and Eviction) Act (Act No. XIII of 1972), registered as P.A. Case no. 86 of 1983 before the prescribed authority/ Civil Judge Malihabad, Lucknow. Petitioner, who is tenant in the said shop, filed his written statement.
(3.) By order dated 19.12.1987, prescribed authority after taking into consideration the material on record, rejected the application for release holding therein that the premises was not bonafidely required for running the hotel business by Mohd Aris Khan in respect to whom the need has been set up in the release application and also held that the tenant is a reputed and established doctor, who will suffer great hardship.;