U.K.Dhaon, J. - (1.) Heard Sri J. N. Pandey, learned counsel for the petitioners and the learned standing counsel, who has put in appearance on behalf of opposite party No. 1.
(2.) The petitioners have approached this Court against the order dated 9.5.2001 passed by the Additional District Magistrate (Civil Supplies), Lucknow.
(3.) The brief facts of the case are that the release application under Section 16 (1) (b) of the U. P. Urban Buildings (Regulation of Letting. Rent and Eviction) Act, 1972, was moved by Sri Aditya Narain Misra who was the landlord of the premises. During the pendency of the proceedings before the Rent Control and Eviction Officer, Lucknow, Sri Aditya Narain Misra expired on 29.5.1998 and thereafter an application was moved for substitution under Section 34, Sub-clause (4) of U. P. Act No. 13 of 1972 read with Rule 25 of the U. P. Urban Buildings (Regulation of Letting. Rent and Eviction) Rules, 1972, for substitution of the legal heirs which was allowed by the Rent Control and Eviction Officer by the order dated 5.11.1999 and the names of Sri Anand Kumar Misra, Akhilesh Kumar Misra, Rakesh Kumar Misra, and Smt. Shashi Bajpai were substituted in place of the deceased Aditya Narain Misra being legal heirs and the representatives. During the pendency of the proceedings Sri Akhilesh Kumar Misra expired and Smt. Geeta Misra moved an application on 12.1.2000 under Section 34 Sub-clause (4) read with Rule 22 for substitution which was allowed by the Rent Control and Eviction Officer by the impugned order dated 9.5.2001 and the objections preferred by the petitioners were rejected.;