MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioner; Sri Ajay Kumar Chaurasia for the respondent; and perused the record.
(2.) The present petition has been filed challenging the orders dated 12.06.2012 and 31.03.2017 passed by the Prescribed Authority/Additional Chief Judicial Magistrate, Room No. 11, Allahabad in P.A. Case No. 82 of 2009 and Additional District Judge, Court No. 19, Allahabad in Rent Control Appeal No. 97 of 2012 respectively.
(3.) A perusal of the record would reveal that the landlady-respondent had filed an application under Section 21(1)(a) of the U.P. Act No. 13 of 1972 for release of the accommodation in dispute on the ground that she being an old lady residing with her husband at village Sikandra, desires to reside in the city with her daughter Zakia, who had been living in a tenanted accommodation, which would enable her to avail better medical facility available in the city.;