MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioner and perused the record.
(2.) By this petition, the petitioner has challenged the orders dated 24.10.2016 and 05.03.2008 passed by the Additional District Judge, Court No.11, Kanpur Nagar in Rent Appeal No. 57 of 2008 and the Ist Additional Civil Judge (Jr. Div.)/Prescribed Authority, Kanpur Nagar in Rent Case No. 20 of 2001 respectively.
(3.) By the order dated 05.03.2008, the Prescribed Authority has allowed the release application of the landlord for satisfying the residential need of his family which comprises of 18 members. By the order dated 24.10.2016, appellate court has dismissed the appeal of the petitioner.;