S.U.Khan, J. - (1.) Heard learned Counsel for the parties.
(2.) Original landlord Dasarath Lal since deceased filed release application against tenant-petitioner on the ground of bonafide need under under Section 21 Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 in the form of P. A. Case No. 25 of 1997. The said release application was allowed ex-parte on 30.11.2000 by Prescribed Authority/Additional Judge Small Causes Court, Allahabad. Thereafter petitioner tenant filed restoration application on 31.5.2001 which was registered as Misc. Case No. 2 of 2001. Prescribed Authority/Additional JSCC, Allahabad rejected the restoration application through order dated 28.2.2008. Against the said order petitioner filed R. C. Appeal No. 41 of 2008 which was also dismissed on 15.4.2008 by In-charge District Judge, Allahabad hence this writ petition.
(3.) Copy of restoration application and affidavit filed in support thereof is Annexure SCA-2 to the short counter-affidavit filed by the respondents.;