RITU RAJ AWASTHI,J. - (1.) Heard learned Counsel for the petitioner and Mr. Amrendra Nath Tripathi, learned Counsel for the opposite party no.3.
(2.) This writ petition has been filed challenging the judgment and order dated 21.01.2016 passed by Prescribed Authority / Second Additional Judge, Small Causes Court No. 19, Lucknow in P.A. Case No. 05 of 2001, Abdul Faruukh v. Nirmala Devi , under Section 21 (1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 as well as judgment and order dated 16.09.2016 passed by Special Judge, Prevention of the Corruption Act No. 2 / Additional District Judge, Lucknow in Appeal No. 07 of 2016, Smt. Nermala Devi v. Abdul Farrukh whereby the application for release of the premise in question filed by the opposite party no. 3 was allowed and the rent appeal preferred by the petitioner has been dismissed.
(3.) After arguing the matter at some length, learned Counsel for the petitioner has submitted that he may be allowed some time to seek instructions as to within what period the petitioner is ready to vacate the premises in question and hand over peaceful possession of the same to opposite party no. 3 - landlord.;