(1.) Heard petitioner's counsel, Sri Yasharth and Sri R. N. Bhalla counsel appearing for the landlords-respondent Nos. 4 to 7.
(2.) This writ petition is directed against the order dated 29.8.97 passed by the Rent Control and Eviction Officer, Kanpur Nagar making an order of release in favour of the respondents-landlords. Revision filed against the said order has also been dismissed by respondent No. 2 by the order dated 17.12.97 passed by Sri M. C. Jain, District Judge. Kanpur Nagar. By the same judgment the connected revision filed by the petitioner has also been dismissed which challenged the order of the Rent Control Officer allowing review application of the landlords.
(3.) It would be a waste of time to narrate the facts as they have already been detailed in the order of the revisional court, whose copy has been annexed as Annexure-1 to this writ petition.