DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard learned counsel for the petitioner and Shri Anurag Narain, learned counsel appearing for respondent nos.3 to 6.
(2.) This petition filed under Article 227 of the Constitution of India impeaches the validity of the judgment and order dated 12.02.2013, passed by the prescribed authority, whereby the application moved by respondent no.3 under Section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting Rent and Eviction) Act, 1972 (hereinafter referred to as 'the U.P. Act No.13 of 1972') for eviction has been allowed.
(3.) The petitioner also challenges the order dated 08.03.2016, passed by the appellate court, whereby the Rent Appeal preferred by the petitioner against the order of the prescribed authority, has also been dismissed.;