Saral Srivastava, J. - (1.) Heard Sri P.K. Jain, learned Senior Counsel assisted by Sri Manish Kumar Jain, learned counsel for the petitioners, respondent No. 2- Sri A.K. Maheshwari (in person) and Sri Parmendra Singh, learned counsel for the respondent No. 3.
(2.) The petitioner by means of the present writ petition has assailed the order dated 29.3.2011 passed by Rent Control and Eviction Officer, Lalitpur in Case No. 94/1979 wherein application of the respondent No. 2 (Ashok Kumar Maheshwari) under Section 18 (3) of U.P. Act No. 13 of 1972 has been allowed and the order dated 7.2.2018 passed by Additional District Judge (FTC-II), Lalitpur in Rent Control Revision No. 11 of 2011 affirming the order of the Rent Control and Eviction Officer, Lalitpur dated 29.3.2011.
(3.) Brief facts of the case are that one Sukhpal Maheshwari was the owner of the shop No. 48/4, Subhaspura, Lalitpur (hereinafter referred as 'shop'). He had two sons namely Ashok Kumar Maheshwari-respondent No. 2 and Prakash Narayan Maheshwarirespondent No. 3.;