SANJAY KUMAR GUPTA Vs. ADDITIONAL DISTRICT JUDGE LUCKNOW

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) By means of present writ petition, the Petitioner has prayed for quashing of the impugned order dated 5.1.2011, passed by Addl. District Judge, Lucknow by which Application No. C-35 moved in Rent Appeal No. 10 of 2009 Sanjay Kumar Gupta v. Raj Kishore Verma for extension of interim order was rejected and declined to extend the interim order granted in appeal.

(3.) Submission of learned Counsel for the Petitioner is that Raj Kishore Verma (Opposite Party No. 2) filed application under Section 21 of the U.P. Act No. XIII of 1972 for the release of the accommodation under the tenancy of the Petitioner and the said case was registered as P.A. Case No. 177 of 1999. The learned Prescribed Authority vide order dated 16.4.2009 allowed the application in favour of the Respondents. The Petitioner feeling aggrieved against the said order preferred Rent Appeal No. 10 of 2009. While entertaining the appeal, stay order was granted in favour of the Appellant (Petitioner herein) vide order dated 14.5.2009. The eviction of the Appellant (Petitioner herein) from the shop in question was stayed which was extended from time to time.