Pankaj Mithal, J. - (1.) Heard Sri Ram Autar Verma, learned counsel for the petitioner and Sri A.N. Sinha, who has appeared for respondent No.3.
(2.) The premises in dispute consisting of a house, a Varandha and a Angan was declared to be vacant and finally ordered to be released in favour of the landlord respondent No.3.
(3.) The aforesaid orders have been affirmed by the revisional court.;