Sunita Agarwal, J. - (1.) Heard Sri Shikhar Awasthi, learned counsel for the petitioner.
(2.) The orders of release under Section 21(1)(a) of U.P. Act No. 13 of 1972 are under challenge in the petition.
(3.) First submission of learned counsel for the petitioner is that the disputed property belongs to Cantonment Board and, therefore, the release application was not maintainable in view of Section 2 (1)(a) of Act 1972.;