Sudhir Agarwal, J. - (1.) Heard Sri A.K.Gupta, learned counsel for the petitioner and perused the record.
(2.) The writ petition is directed against order dated 20th November, 2003 whereby tenant's appeal has been allowed by lower Appellate Court and release application of petitioner landlord has been rejected.
(3.) Learned counsel for the petitioner submitted that view taken by lower Appellate Court on technical aspect that all legal heirs in respect to shop in question which was in joint tenancy, were not impleaded or that co-landlord were not impleaded therefore release application was incompetent, is illegal, incorrect and therefore the impugned appellate order cannot sustain.;