JUDGEMENT
Rakesh Srivastava, J. -
(1.) Heard Shri Munnawar Sultan, learned counsel for the petitioner.
(2.) The petitioner is a tenant in house no. 265/74-75, Victoria Ganj, Lucknow. The application for release moved by the landlord under Section 21 of the U.P. Act XIII of 1972, was allowed by the Prescribed Authority on 15.09.2012.
(3.) The Appeal preferred by the petitioner, against the judgment & order dated 15.09.2012, has been dismissed on 23.05.2014. Hence this appeal.;
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