- (1.) Heard learned Counsel for the parties and perused the record.
(2.) P.A. Case No. 5 of 2001 was filed by Sri Ram Milan, Respondent No. 2 before the Judge Small Causes Court/Prescribed Authority, Gorakhpur under Section 21(1)(a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 for release of the shop in dispute against the father of the Petitioner who was tenant in that shop.
(3.) Hari Shankar Srivastava, father of Petitioner died during the pendency of the proceedings and Petitioner Dinesh Kumar was substituted in his place as his sole legal heir and representative.;