- (1.) Heard the learned Counsel for the parties and perused the record.
(2.) The Petitioner has challenged the order dated 1.5.1999 passed by the IInd Additional District Judge, Agra by means of this writ petition. By the order impugned, the shop has been released and the judgment of the Prescribed Authority dated 3.8.1996 dismissing the release application of the landlord has been set aside.
(3.) The brief facts are that the Respondent Nos. 2 to 5 filed release application under Section 21(1) (a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter called as Act No. 13 of 1972) for release of the shop in dispute No. 39/21 situated in mohalla Alamchand Loha Mandi, Agra.;