Sunita Agarwal, J. - (1.) Heard Sri Girija Shankar Srivastava, learned counsel for the petitioner and Sri Pramod K. Gupta, learned counsel for the respondents.
(2.) By means of the present writ petition, the petitioner is challenging the order dated 30.9.2014 passed in Rent Appeal No. 20 of 2013 as also the order dated 9.12.2014 passed on the review application namely Misc. Review Petition No. 698 of 2014.
(3.) The brief facts relevant to decide the controversy in hand are that a release application under Sec. 21 (1)(a) was filed by Sri Ashok Kumar Gupta i.e. respondent No. 3 stating therein that he required the shop in question to start a business for his livelihood. It was contested by the petitioner on the ground of maintainability of the application as well as on merits.;