- (1.) Heard Sri S.P. Pathak learned Counsel for the petitioner and Sri Lalit Mohan Joshi learned Counsel for the respondents.
(2.) This petition has been filed against the order dated 29.5.1998 passed by III Additional Civil Judge, (Senior Division) Lucknow/ Prescribed Authority, opposite party n.2 allowing the release application of the landlord and also against the order dated 9.5.2000 passed by VIth additional District Judge, Lucknow, opposite party No. 1 passed in Rent Appeal No. 29 of 1998, Satnam v. Rejendra Prasad Chauhan dismissing the same.
(3.) Factual matrix of the present case are that Rejendra Prasad landlord, opposite party No. 3 had filed a release application under Section 21(1)(a) of the U.P. Act No. 13 of 1972 and the facts as submitted in P.A. Case No. 98 of 1996 which was registered before opposite party No. 2 as stated in the release application are that by virtue of partition between the applicant and his brother Anjani Veer Prasad Chauhand in respect of house No. 34, situate at Dr. B.N. Verma Road, Police Station Wazirganj, Lucknow. The applicant became absolute owner and landlord of a portion of above house marked with letters ABCD shown in the site plant annexed with the said pplication which is part and parcel of the pleadings . The portion fallen in the share of application is bounded as below: East: Dr. B.N. Verma Raod. West : Seperate Gali North: House of Anjani Veer Chauhan South: Separate Gali;