Sunita Agarwal, J. - (1.) Heard Sri S.P. Mishra holding brief of Sri Jitendra Singh learned counsel for the petitioner and Sri Tarun Verma learned counsel for the respondent.
(2.) The release application was filed in the year 2010 for the shop in question. It was specifically stated by the landlord therein that he would retire on 31.05.2012 and after his retirement, he want to start a general merchandise business in the shop in question. He further states that though he receives pension however, it is not sufficient for his need as he has liability of two children of his second wife.
(3.) It was contested by the petitioner on the ground that the need expressed in the release application was a future need for which it could not have been entertained. It was a mere desire of the landlord to evict the petitioner and therefore, the release application was required to be rejected out rightly.;