VIVEK KUMAR BIRLA,J. - (1.) Heard Sri Saurabh Srivastava, learned counsel for the petitioner and perused the record.
(2.) Present petition has been filed for quashing the judgments and orders dated 06.05.2017 and 23.05.2017 passed in Case No. 42/16 (Smt. Manju Jain and another v. Babu Lal) by Court of Rent Control and Eviction Officer/City Magistrate, Kanpur Nagar under section 16(1)B of U.P. Act No. 13, 1972 and judgment and order dated 16.08.2017 passed in Rent Revision No. 16/2017 (Babu Lal v. Smt. Manju Jain and another) by the Court of District Judge, Kanpur Nagar.
(3.) Vide order dated 06.05.2017, the property in dispute, i.e., House No. 35/183 Bengali Mohal, P.S. Kotwali, Kanpur Nagar consisting of two rooms, kitchen, latrine, bathroom was declared vacant. Thereafter, release application filed by landlord was allowed in respect of property in dispute vide impugned order dated 23.05.2017. Hence, both these orders are under challenge.;