RAKESH SHARMA, J. - (1.) HEARD Mr. Ashish Mishra, learned counsel for the petitioner and perused the record.
(2.) THIS case has come up for admission today. Through this petition, the petitioner has assailed the judgment and order passed by the Additional District Judge/Special Judge (SC/ST Act), Bahraich in Appeal No. 62 of 2002, whereby he has reversed the order dated 13.8.2002 passed by the Prescribed Authority for release of the rented shop.
(3.) THE Prescribed Authority has allowed the release application filed by the landlord on various grounds including that the tenant had sub-let the premises. He was owner of eight shops in the city of Bahraich. Out of these eight shops, six were rented out and two were vacant. In addition to this property, the tenant had three more shops. The Prescribed Authority has also dealt with the point of bona fide need of the landlord. Shiv Shankar, father of the petitioner has four children, namely, Lallu, Susheel Kumar (petitioner), Raju and Baby.;