O.P.Jain, J. - (1.) HEARD Sri Vishnu Behari Tewari for the petitioner. This petition has been filed by the landlady, who filed an application for release on two grounds. It was alleged by her that her husband is suffering from some trouble in his legs and is unable to climb the stair -case. A perusal of the judgment, Annexure -4 internal page 6, shows that in the previous proceedings, the husband took the plea that for the last six years he is not living with the present petitioner, Smt. Sushila Devi and that his relations with his wife are strained.
(2.) THE second ground taken by the land lady was that the tenant has acquired a house No. 11/59 Gwal Toli. The record shows that the tenant has not purchased the house and is only a mortgage. The writ petition has no force and is hereby dismissed in limine.;