Ravi S. Dhavan, J. - (1.) This is a landlord's petition seeking release of the shop with his tenant, also for business purposes. The tenant has been in the shop which he occupies for over forty years. The petitioner-landlord took to the legal profession, but abandoned practise, and decided that he would set up a business of his own as a military contractor. He required the shop in question for this purpose.
(2.) The case which had initially been set up for release of the shop was both under sub-clauses (a) and (b) of sub-section (1) to Section 21 of the U.P. Act XIII of 1972. In fact, it was the case of the landlord that he required the accommodation for the purposes of demolition and a consequential new construction as the building was in a dilapidated condition for using it for his personal need in furtherance of his business as a military contractor.
(3.) The case of the landlord that the building was in a dilapidated condition did not succeed as on behalf of the tenant also, an expert report had been filed to the effect that the building was not in a dilapidated condition and it does not need demolition for being constructed a new.;