Sudhir Agarwal, J. - (1.) -Sri H.N.Sharma, counsel for the petitioner has sought adjournment on the ground of illness. The record shows that repeatedly this case has been sought to be adjourned at the instance of learned counsel for the petitioner on the ground of illness, inasmuch as, on 8.11.2012, 30.11.2012 and 21.12.2012 the case was adjourned on account of request made on behalf of Sri H.N.Sharma, counsel for the petitioner on the ground of illeness. In the circumstances, I decline to accept request for adjournment and reject the same.
(2.) None has appeared on behalf of the petitioner to press the writ petition even the case has been called in revised. Sri Sri Prateek Sinha, counsel for the respondent is present on behalf of respondents No.3, 4 and 5. In the circumstances, I have perused the record.
(3.) Writ petition is directed against orders dated 17.02.2004 (Annexure 8 to the writ petition) passed by Prescribed Authority/Civil Judge (Sr. Division), Kanpur Nagar whereby application filed by petitioner-landlord under Section 21(1)(a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") has been rejected and 11.03.2005 (Annexure 9 to the writ petition) whereby appeal filed by petitioner has been a dismissed by Appellate Court.;