P.N. Bakshi, J. - (1.) This petition arises out of the proceedings under section 21 of the Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972.
(2.) The petitioner Har Prasad is the tenant of premises No. 74/71, Dhanukti, Kanpur, on a monthly rent of Rs. 20/-. Respondent No. 2 is the landlord of the premises. He filed an application under section 21 of the aforesaid Act for release of the building on the ground that he bona fide required it for establishing his son in grain business. It was alleged that Har Prasad is the owner of premises No. 81/92 in which there are two shops where he can conveniently shift his business. It was further alleged that Har Prasad is carrying on grain business in Collectorganj Market where also he can shift his business from the disputed shop.
(3.) The tenant Har Prasad contested the application of the landlord. He alleged that House No. 81/92 is a joint family property consisting of himself and his brother and that there is not shop in his house at Collectorganj where be can shift his business. It was also alleged that the Landlord did not deal in grain business and that his assertion that he wants to establish his son in the shop in dispute was not bona fide.;