VIVEK KUMAR BIRLA,J. - (1.) Heard Sri Ashish Kumar Singh, learned counsel for the petitioners and Sri Arvind Srivastava holding brief of Sri Shodan Singh, learned counsel for the respondents.
(2.) Present petition has been filed for setting aside the order dated 16.5.2018 passed by the District Judge, Meerut in Misc. Appeal No. 389 of 2016 (Atul Kumar and others v. Rajeev Kumar and others) as well as order dated 22.10.2016 passed by Prescribed Authority/JSCC, Meerut in P.A. Case No. 49 of 2006.
(3.) The landlord-respondent filed an application under Section 21(1)(a) of the U.P. Act 13 of 1972 for release of half of the portion of the shop bearing no. 44, Dal Mandi, Sadar, Meerut Cantt., Meerut, which was allowed by the learned trial court.;