Sudhir Narain, J. - (1.) This writ petition is directed against the order of the appellate authority dated 8.2.1990 allowing the appeal and releasing the disputed shop in favour of the landlord-respondent No. 2 under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (in short the Act).
(2.) The landlord-respondent No. 2 filed an application for release of the disputed shop in the year 1984 on the allegations that he has two sons namely, Anuj Kumar and Atul Kumar. Atul Kumar is carrying on business of general merchandise and his son Anuj Kumar is unemployed. The petitioners are tenants of Shop No. 245, Jawahar Bazar, Pilkhua, district Ghaziabad. It is required for carrying on business by Anuj Kumar. The Prescribed Authority rejected the application. The landlord-respondent filed an appeal against the said order. The appeal has been allowed by the impugned order dated 8.2.1990.
(3.) I have heard Dr. R.G. Padia, learned counsel for the petitioners and Sri N.C. Rajvanshi, learned counsel for the respondent.;