Anjani Kumar Mishra, J. - (1.) Heard Shri Manish Tandon, learned counsel for the petitioners and Shri Pradip Kumar Srivastava, counsel for the caveator respondent.
(2.) The writ petition arises out of a release application, under Section 21(1)(a) of the U.P. Act No.13 of 1972 and is directed against the order dated 14.10.2016, whereby application No.8-Ga 2, under Section 5 of the Limitation Act for condoning the delay in fling an appeal under Section 22 of the Act, has been dismissed.
(3.) The dispute in the writ petition pertains to House No.95/78 Bhaisiya Hata, Kanpur Nagar, wherein the petitioner is allegedly a tenant.;