Irshad Ali,J. - (1.) Heard Sri N.K. Seth, learned Senior Counsel assisted by Sri Vijay Krishna, learned counsel for the petitioner and to Sri Shiwa Kant Tiwari, learned counsel for respondent Nos.2 to 5.
(2.) By means of the present writ petition, the petitioner is challenging the order passed by respondent No.1 dated 27.05.2015 permitting the additional evidence to be adduced at appellate stage in the shape of sale deed.
(3.) Factual matrix of the case is that respondent Nos.2 to 5 filed release application under Section 21(1)(A) of U.P. Act No.13 of 1972 against the petitioner for vacating the premises of 308/55 Jauhari Mohalla, Chowk, Lucknow. The petitioner filed written statement denying the title of respondent Nos.2 to 5 and asserted that the premises is owned by Sri Radha Krishna Mandir (Lala Shyam Lal Girdhari Lal Agarwal) and the rent is being paid to the Manager of the Jankidas Puran Chand Trust and in support thereof, filed rent receipt issued by the trust.;