Devendra Kumar Upadhyaya, J. - (1.) Heard Shri Sharad Dwivedi, learned counsel for the petitioner and Shri Desh Mitra Anand, learned counsel for respondent no. 3.
(2.) This petition challenges the judgment and order dated 24.01.2011, passed by the learned Additional District Judge, Lucknow, whereby the appeal preferred by the respondent no. 3 against the order dated 19.03.2010, passed by the prescribed authority, under Section 21(1) of U.P. Urban Buildings (Regulation of Letting Rent and Eviction) Act No. 13 of 1972 (hereinafter referred to as ' the U.P. Act No. 13 of 1972') allowing the application moved by the petitioner and releasing the premises in question, has been set aside.
(3.) The petitioner has also challenged the order dated 29.05.2012, passed on a Review Petition preferred by her for reviewing the order dated 24.01.2011.;