Pankaj Mithal, J. - (1.) Heard Sri Pankaj Srivastava, learned counsel for the petitioner.
(2.) This writ petition has been preferred against the judgment and order dated 21.10.13 passed by the Additional District Judge deciding rent revision No.49 of 2012.
(3.) Petitioner is the owner and landlord of the premises in dispute No.38/1, Lal Kurti, Kanpur Nagar. The said premises was declared to be vacant under Section 12 of the U.P. Act No.13 of 1972(hereinafter referred to as the Act) on 19.3.2012. It was thereafter released under Section 16 of the Act in favour of the petitioner vide order dated 26.10.2012.;