Sudhir Agarwal, J. - (1.) Sri K.P. Tiwari, learned counsel for the petitioner and Sri Arvind Srivastava, learned counsel for respondents.
(2.) The petitioner filed an application for release of accommodation in question under Section 21(1)(a) of U.P. Act No. 13 of 1972 which was dismissed by Prescribed Authority vide judgement and order dated 16.08.2000 and the said order has been confirmed in Rent Control Appeal No. 44 of 2000 by District Judge, Jhansi vide judgment dated 05.02.2004.
(3.) Learned counsel for the petitioner submitted that during pendency of both proceedings the original tenant, Sri Shyam Manohar died and his sons who were substituted are well settled individually, therefore, they cannot have any reason to continue to occupy the tenanted accommodation.;