Anjani Kumar Mishra, J. - (1.) Heard Shri Arvind Srivastava, learned counsel for the petitioner.
(2.) This petition has been filed seeking a writ of certiorari for quashing the order dated 03.12.2016, passed by the Prescribed Authority / Civil Judge (Junior Division), West, Ballia in Misc. Case No.88 of 2016 (Manoj Kumar v. Shiva Devi and others) , arising out of an objection under Order 21, Rule 97 CPC read with Section 34 of U.P. Act No.13 of 1972 and Rule 22 of the Rules framed thereunder.
(3.) The facts of the case briefly stated are that Jagarnath Prasad and Raghunath Prasad filed a release application, under Section 21 (1) (a) of the U.P. Act No.13 of 1972 for release of a shop in the tenancy of one Gopal Ram. The release application was allowed by the Prescribed Authority but the order was reversed in appeal.;