- (1.) Heard learned Counsel for the parties and perused the record.
(2.) The writ petition has been filed with the prayer for quashing of the order dated 30.9.2010 passed by Addl. District Judge, Kanpur Nagar in Misc. Case No. 77/74/2003, appended as Annexure-8 to the writ petition.
(3.) The brief facts of the case are that the Plaintiff/Respondent filed an application under Section 21 (1) (b) of the U.P. Act No. 13 of 1972 which was registered as Rent Case No. 33 of 1992 for release of one room shop in Premises No. R/O 78/32, Bhagat Singh Market, Bhagat Singh Road, Anwarganj, Kanpur under the tenancy of the Petitioner. The Rent Case No. 33 of 1992 was allowed directing the Petitioner to vacate the disputed shop. The Petitioner alongwith other proforma Respondent preferred an Appeal No. 98 of 1995 under Section 22 of the Act before the District Judge, Kanpur which was dismissed in default on 28.4.2000.;