Anjani Kumar Mishra, J. - (1.) - Heard learned counsel for the parties.
(2.) The writ petition arises out of a release application under Section 21 (1) (a) of U.P. Act No. 13 of 1972 filed by the opposite party and seeks quashing of the appellate order dated 25.08.2014, whereby the release application has been allowed. The Prescribed Authority had dismissed the release application.
(3.) The dispute between the parties pertains to a shop. It was purchased by the opposite party on 02.12.2006. The release application was filed on 30.03.2010 alleging that the shop in question was required by the land lady to settle her son in business.;