MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioners; and Sri Rahul Jain for the respondent no.1/1 and perused the record.
(2.) The present petition has been filed against the judgment and orders dated 17.10.2016 and 20.10.2015 passed by the Additional District Judge, Court No.19, Allahabad in Rent Control Appeal No.14 of 2015 and the Prescribed Authority in P.A. Case No.10 of 2010 respectively.
(3.) A perusal of the record would go to show that the landlord-respondents filed release application against the petitioners for release of a shop for settling the son of Nazar Ahmad (respondent no.2) in an independent business. It was alleged that the son of Nazar Ahmad, namely, Naved, was a diploma holder and he was working in a tractor agency and he wanted to settle independently for which the shop in question was required. They had given a detailed description of their family as well as the need to settle son of Nazar Ahmad in an independent business. The release application was contested by claiming that the landlord were engaged in business of scrap, at a large scale, and they had four godowns to their credit; and that the need set up was not bona fide. It was also claimed that the tenant had been a tenant of the shop for the last several decades therefore had good will.;