BIRENDRA KUMAR SHARMA Vs. CHHUNNA LAL @ CHUNNI LAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner; and Miss Rinki Gupta for the respondents.

(2.) This is a tenant's petition against the judgment and order dated 21.08.2012 passed by the Prescribed Authority/A.C.M.M., VII, Kanpur Nagar in Rent Case No.45 of 2010 and order dated 30.03.2017 passed by the Additional District and Sessions Judge, Court No.2, Kanpur Nagar in Rent Appeal No.48 of 2013.

(3.) By order dated 21.08.2012 the release application of the landlord-respondents in respect of one room and one tin shed accommodation in the possession of the tenant-petitioner towards residential need, has been allowed and by order dated 30.02017 the appeal preferred by the tenant-petitioner against the release order has been dismissed.