- (1.) Heard learned Counsel for the parties and perused the record.
(2.) This writ petition has been filed by the Petitioner challenging the validity and correctness of the release order dated 17.7.2006. By this order the Additional City Magistrate/Rent Control and Eviction Officer, Kanpur Nagar has declared the vacancy of the premises in dispute. He also challenges the order dated 10.8.2006 by which the court below has allotted the premises in suit to Respondent No. 5, Abdul Shafiq son of Sri Abdul Aziz resident of house No. 100/33 Colonelganj, Kanpur Nagar as well as the order dated 17.2.2009 by which the Additional District Judge (IX), Kanpur Nagar has rejected Rent Revision No. 53 of 2006 of the Petitioner filed against the aforesaid order.
(3.) The Petitioner claims himself to be the tenant of one room set on ground floor and one room on first floor and open area of premises in dispute, i.e., house No. 100/186 Colonelganj, Kanpur Nagar since 13th March, 1986. According to him, the rent of the premises in suit was initially @ Rs. 8 per month which was later on enhanced to Rs. 18.75 paise per month and at present he is paying rent @ Rs. 375 per month.;