Satyendra Singh Chauhan, J. - (1.) Heard learned counsel for the review-petitioner and learned counsel for opposite parties.
(2.) This review petition has been filed challenging the order dated 22.11.2012 passed by this Court.
(3.) Submission of learned counsel for the review petitioner is that the finding recorded by this Court to the effect that the tenancy created in contravention of the provisions of the Act would be illegal as the shop in question was neither released nor allotted through proper procedure. In this regard, learned counsel for the review-petitioner has placed reliance upon the judgment of the apex court in the case of Nutan Kumar and others v. 2nd Additional District Judge and others AIR 2002 SC 3456.;