Sudhir Agarwal, J. - (1.) Heard Sri Sanjay Kumar, learned counsel for the petitioner and perused the record.
(2.) The petitioner is the landlord of the building in question which is a shop.
(3.) The writ petition is directed against judgment and order dated 20th November, 1998 passed by VIth Additional District Judge, Jaunpur allowing respondents- tenants' appeal and setting aside Prescribed Authority's judgment and order dated 21st July, 1994 and dismissing petitioner's application under Section 21(1)(a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U.P. Act No.13 of 1972) (hereinafter referred to as "Act, 1972") for release of accommodation in question after ejectment of the respondents-tenants.;