GULAM DASTGIR Vs. MOHAMMAD JAMIL AND 4 ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the record.

(2.) The present petition has been filed for quashing the judgment and orders dated 08.03.2013 and 14.10.2015 passed by the Prescribed Authority/Additional City Magistrate, Metropolitan, Court No. 5, Kanpur Nagar in Rent Case No. 57 of 2010 and the Additional District Judge, Court No. 12, Kanpur Nagar in Rent Appeal No. 32 of 2013 respectively.

(3.) A perusal of the record would go to show that the landlord-respondents 1 to 4 filed an application for release against the petitioner of a portion of House No. 88/138, Peshkar Road, Chamanganj, Kanpur Nagar.