Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The case of the petitioner is that Smt. Sarla Chaturvedi, respondent No. 3 filed release application, registered as Rent Case No. 5 of 1995 under Section 21 (1) (a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as 'U.P. Act No. XIII of -1972) against Nizam General Stores through its proprietor Sri Nizam Ahmad which was allowed by the Prescribed Authority vide judgment dated 22.10.1998.
(3.) The judgment passed by the Prescribed Authority was challenged in appeal No. 2 of 1998 preferred by Nizam General Stores, which was dismissed vide judgment dated 2.11.2006 by the Add1. District Judge, Court No. 1, Kanpur Dehat.;