Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) This is landlord's petition. He moved release application under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereafter referred to as 'U.P. Act No. XIII of 1972'), registered as P.A. Case No. 6 of 1994 on the grounds, inter alia, the his requirement of shop in dispute was bona fide that he intends to open a 'General Merchant Shop' and that the tenant has purchased his own property just 50 yards away from the shop in dispute.
(3.) The release application was contested by the respondent-tenant by filing written statement dated 11.1.1994 denying the plaint allegations stating inter alia that the petitioner-landlord being heart patient and 60 years of age was unable to establish new business; that two sons of the petitioner-S/Sri Alok and Atul were already running their own business in the name an style of 'Hannu Converters and Alora Agency' and that his need was sham and fictitious.;