Sunita Agarwal, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) The release application has been filed in the year 1995 for release of two Dar Shop No. 847 and one Bhandariya situated at Maingunj, Kasba Etah. It was stated by the applicants/landlords that Bhandariya was initially occupied by defendant (second set) namely Sadhu Ram but it was later on encroached upon by defendant nos. 1 to 12 (defendants first set). They are illegally occupying the said premises.
(3.) So far as the shop in question is concerned, it was allotted on 2.2.1972 to the defendants and they are in possession thereof at the rent of Rs. 45/- per month.;