MANOJ MISRA,J. - (1.) Heard Sri Ramendra Asthana for the petitioner; Sri Asim Kumar Singh for the respondents 3, 4 and 5; and Sri J.N. Maurya for the respondent no.8.
(2.) The present petition has been filed for quashing the order dated 25.08.2011 passed by the Prescribed Authority/Second Additional Civil Judge (Senior Division), Agra in P.A. Case No. 16 of 2009 and the order dated 20.02.2017 passed by the Additional District Judge, Court No.5, Agra in Rent Control Misc. Appeal No.114 of 2011.
(3.) Release application under Section 21(1)(a) of U.P. Act No.13 of 1972 was filed against the petitioner by the respondents 3, 4 and 5 for release of a shop on the ground of bona fide need. The release application was allowed by the Prescribed Authority by impugned order dated 25.08.2011 against which an appeal was filed by the petitioner which has been dismissed by the impugned order dated 20.02.2017.;