- (1.) Heard Sri P.K. Khare, learned Counsel for the Petitioner, Sri Umesh Chandra, Senior Advocate assisted by Sri Munawar Sultan, learned Counsel for the Respondents.
(2.) Controversy involved in the present case relates to the shop situated in the premises having Municipal No. 332/20 situated at Sher-wali-Kothi, Sharrafa Bazar, Chowk Road, Lucknow under the tenancy of the Petitioner.
(3.) Respondent No. 3 vide sale-deed dated 22.5.2000 purchased the same from the previous owner-Jagdish Chandra Agarwal. Thereafter, on 22.3.2007, moved an application under Section 21(1)(a) of the U.P. Act No. XIII of 1972 for release. Accordingly, a PA case No. 6/2007 (Smt. Usha Agarwal v. Gopal Lal Bhalla) registered before the Prescribed Authority/Civil Judge (S.D.), Mohanlalganj, Lucknow.;