Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties.
(2.) U.P.U.B. Case No. 5/93 was filed by the petitioner landlord setting up need to his sons and praying for eviction of tenant on the ground that he has acquired his own shop and the landlord genuinely and bona fide requires the shop under the tenancy of the respondent.
(3.) The respondent tenant contested the release application alleging that petitioners have several accommodation with them. Petitioner No. 1 filed her affidavit in the month of August, 1995 stating therein that she has 8 sons all of whom are married having their families. Four of her sons are engaged in independent business and the remaining four sons including petitioner Nos. 2 and 3 are not having any independent business.;