Vinay Kumar Mathur, J. - (1.) Heard learned counsel for the petitioner as well as Sri Manish Kumar, Advocate who has put in his appearance on behalf of opposite party Nos. 1 & 2 and perused the record.
(2.) The instant petition under Article 227 of the Constitution of India has been preferred by the landlord/petitioner contending that an application under Section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act of XIII 1972 was moved by the applicant/petitioner in the Court of Prescribed Authority which was allowed.
(3.) The tenant/respondent No. 3 being aggrieved from the judgment has filed an appeal which is pending in the Court of respondent No. 2.;