- (1.) By means of this writ petition, the petitioner has prayed for appropriate writ quashing the order dated 26.08.1985, passed by Learned Additional District Magistrate (Civil Supply), Lucknow and order of the Revisional Court dated 09.05.1995 and 20.05.1995 passed by Incharge, District Judge, Lucknow.
(2.) I have heard learned counsel for the petitioner as none appeared on behalf of the opposite parties.
(3.) Brief facts of the case, relevant for the purposes of deciding this petition are that, the petitioner is a land lady of the shop, in question (shop No. 2) and is the owner of a building bearing House No. 109/108, Model House, P.S. Aminabad, Lucknow, which was in the tenancy of Sri Bhagwati Prasad Gupta. The petitioner moved release application on 04.01.1988.? The proceedings to determine tenancy were pending before the learned Additional District Magistrate (Civil Supply), Lucknow. On 12.11.1984, the release application of the petitioner was rejected and the shop, in question was allotted to Opposite party No. 3. Aggrieved by the said order, the petitioner moved review application, which was also rejected vide order dated 09.05.1995. While rejecting the review application, the Additional District Magistrate observed that since the application has been dismissed on merits, the review is not maintainable.;