- (1.) The writ petition has been restored to its original number vide order of date passed on restoration application. As requested by learned counsel for the parties, I proceed to decide the matter finally at this stage.
(2.) Heard Sri Somesh Khare, learned counsel for the petitioner and Sri Pankaj Agarwal, learned counsel for the respondent.
(3.) The writ petition is directed against judgment and order dated 25th May, 1995 passed by Appellate Court i.e. 10th Additional District Judge, Kanpur Nagar allowing rent appeal no.217 of 1992 and setting aside Prescribed Authority's order dated 29th October, 1992, as a result whereof accommodation in dispute has been released in favour of applicant-respondents.;