S.U.Khan, J. - (1.) Heard learned Counsel for the parties.
(2.) This is landlord's writ petition arising out of eviction/release proceedings initiated by him against tenant respondent No. 3, Krishna Chand Dubey on the ground of bona fide need under Section 21 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 in the form of P.A. Case No. 181 of 1984. Ilnd Additional Civil Judge, Allahabad rejected the release application through order dated 3.5.1986. Against the said judgment and order, landlord petitioner filed Rent Control Appeal No. 301 of 1986. Vlth A.D.J., Allahabad dismissed the appeal on 8.9.1987, hence the writ petition.
(3.) Accommodation in dispute is situate on the ground floor and dimensions of the said accommodation are (16 X 26) feet. Tenant respondent is running a printing press in the adjoining shop. In the accommodation in dispute, he is living his office connected with printing press work. On the first floor, there are three rooms. When release application was filed, one room was in possession of the landlord and the other two rooms was in possession of the landlord and the other two rooms were in possession of another tenant against whom also release application had been filed. When instant matter was decided Jay the Courts below, the said release application (in respect of first floor) had not become final. However, learned Counsel for the petitioner states that during pendency of this writ petition, release matter against the other tenant in respect of two rooms residential accommodation on the first floor was finally decided in favour of the landlord and landlord obtained possession of the said two rooms.;