MANOJ MISRA,J. - (1.) Heard Sri V.S. Kushwaha for the petitioner; Sri P.K. Jain, assisted by Sri Manish Kumar Jain, for the landlord-respondent; and perused the record.
(2.) The present petition has been filed challenging the orders dated 04.01.2008 and 07.02.2007 passed in P.A. Case No. 6 of 2004 and Rent Control Appeal No. 02 of 2008.
(3.) Against Ram Das (Predecessor-in-interest of petitioner no.1/1 to 1/5) and petitioner no.2-Prem Narain, the landlord-respondent had filed a release application under Section 21(1) (a) of the U.P. Act No. 13 of 1972 to have a proper shop for his son Anuj Kumar Jain, who was doing business in a gallery of the building with great difficulty.;