Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner.
(2.) Present petition has been filed for quashing the order dated 9.8.2018 passed by District Judge, Bulandshahar in Rent Control Appeal No. 8 of 2017 (Vijay Kumar and another v. Hari Shankar (deceased) through his legal heirs) as well as order dated 16.10.2017 passed by Prescribed Authority, Bulandshahar in Rent Control Case No.
(3.) The release application filed by the landlord was allowed and appeal filed by the tenant-petitioner was dismissed.;