Pankaj Mithal, J. - (1.) Herd Sri Arvind Srivastava, learned counsel for the petitioners and Sri Atul Dayal, learned counsel for the contesting respondents.
(2.) The petitioners having lost in both the courts below in proceedings for release of the two shops in their tenancy have preferred this petition.
(3.) The first argument of Sri Arvind Srivastava learned counsel for the petitioners is that the provisions of U.P. Act No. 13 of 1972 are not applicable to the shops in question and, therefore, the release application under Section 21 (1) of the Act is not maintainable.;