- (1.) The instant petition is directed against the order dated 30.9.2015 by which the Prescribed Authority has rejected the impleadment application filed by the petitioner in P.A. Case No.20 of 2012.
(2.) The case in question was filed by respondent no.1 under Section 21(1)(a) of U.P. Act No.13 of 1972 against respondent no.2 alleging him to be tenant on his behalf in House No.105/98 Kakkar Road, Allahabad. It is stated in paragraph 3 of the release application that respondent no.2 is running his shop in the demised premises in the name of Sri Agarwal Paper Store.
(3.) The petitioner filed impleadment application Paper No.28-A seeking his impleadment as opposite party to the release application contending that he is co-tenant alongwith his brother, respondent no.2. It is also stated in the impleadment application that recently he has come to know that respondent no.2 has entered into a settlement with the landlord and is in hurry to handover possession of the shop to him. The petitioner claims that business of Agarwal Paper Stores is a partnership business in which he is one of the partner as per partnership deed dated 28.2.1986. He also brought on record certain documentary evidence like, partnership deed, account books, Income Tax assessments in support of his plea that he is tenant of the shop alongwith his brother.;