- (1.) Heard Shri Avadhesh Kumar, learned counsel for the petitioner, Shri Shishir Chandra, learned counsel for the opposite party nos.3 to 6 and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 29.05.2015 passed by District Judge, Lakhimpur Kheri thereby dismissing the appeal and order dated 24.01.2015 passed by Prescribed Authority (Rent Control)/Civil Judge (Senior Division), Lakhimpur Kheri by which release application filed by opposite party nos.3 to 6 under Section 21 (1) (b) of Urban Buildings (Regulation of Letting, Rent and Eviction) Act (hereinafter referred as U.P. Act No.13) of 1972 has been allowed. Facts in brief as submitted by Shri Avadhesh Kumar, learned counsel for the petitioner are that petitioner is a tenant of a shop situated at Main Road in front of Tahsil, Mohalla, Nai Basti, Lakhimpur, District -Kheri.
(3.) On 25.01.2008, landlords/opposite party nos.3 to 6 filed an application for release of shops under Section 21 'A' of U. P. Act No.13 of 1972, accordingly, P. A. Case No.01/2008 was registered before the Prescribed Authority (Rent Control)/Civil Judge (Senior Division), Lakhimpur Kheri and on 09.07.2008, Dr. Saryu Prasad Varma who is the original tenant of the shop filed his written statement.;