- (1.) Heard Sri Mohd Arif Khan learned senior Advocate assisted by Mohd. Aslam Khan, learned Counsel for the Petitioner and Sri Kabir Ahmand and Sri Anurag Srivastava, learned Counsel for the opposite parties.
(2.) By means of the present writ petition, Petitioner has challenged the order dated 13.1.2011 passed by opposite party No. 1, Prescribed Authority/Small Causes Court, Lucknow.
(3.) Controversy involved in the present case relates to shop No. 64 situated on the ground floor of building No. 31/72, Mahatma Gandhi Marg, Police-station-Hazratganj, Lucknow which is bounded as under: East: Shop in occupation of N.L. Roay Watch Company West: Shop in occupation of M/s Mangal Prasad & sons North:Lane South: Footpath and thereafter Mahatma Gandi Marg, Hazratganj, Lucknow;