- (1.) Heard Sri Sanjai Srivastava, learned Counsel for the petitioners, Sri Manish Kumar on behalf of respondent Nos. 1 and 2 and Sri Akash Prasad holding brief of Sri Vinay Verma who put in appearance on behalf of respondent Nos. 3 to 7. By means of present writ petition, the petitioner has challenged the impugned order dated 1.10.2008 passed by Prescribed Authority/Small Causes Court, Lucknow in P.A. Case No. 20 of 2000 and order dated 10.12.2010 passed by respondent No. 1 in Rent Appeal 45 of 2008.
(2.) Controversy involved in the present case relates to the House bearing municipal corporation No. 337/193 under the tenancy of the petitioner situated in Tapewali Gali Kazgain Road Mansoor Nagar, Lucknow (hereinafter referred as premises in question).
(3.) In respect of same, an application under section 21(1)(a) of the U.P. Act No. XIII of 1972 has been moved by the landlord-respondents. Accordingly, a P.A. Case No. 20 of 2000 registered before the respondent No. 2, allowed vide order dated 1.10.2008.;