Anil Kumar, J. - (1.) Heard Shri Kabir Ahmad Khan as well as Shri Anurag Srivastava, learned counsel for the petitioner, Shri Adnan Ahmad, who has filed power on behalf of opposite party nos.4 to 8 (taken on record) and perused the record.
(2.) Facts in brief as submitted by learned counsel for the petitioner are that the shop situated on the ground floor of Building No.336/75, Mansoor Nagar, Kazmain Road, P.S.- Saadatganj, Lucknow is under the tenancy of the petitioner @ Rs.50/- per month owned by the contesting respondents.
(3.) The landlords/respondents moved an application under Section 21 (1) (a) of the U.P. Act No.XIII of 1972 for release of the shop in question before the opposite party no.1/Prescribed Authority/Additional Civil Judge, Senior Division, Court No.22, Lucknow, registered as P.A. Case No.44/2012, Smt. Noor Jahan and others v. Sri Mohammad Afaq, allowed by order dated 16.03.2015 , challenged by the petitioner by filing Rent Appeal No.0000004 of 2015, Sri Mohammad Afaq v. Smt. Noor Jahan and others, dismissed by order dated 07.09.2015 passed by appellate Authority/Additional District Judge, Court No.15, Lucknow.;