SOHAN LAL Vs. ADDL. DISTRICT JUDGE & ANR.

JUDGEMENT

(1.) BY the present writ petition the petitioner has challenged the order passed by the first Additional District Judge, Haridwar dated 17-7-2003.

(2.) THE facts giving rise to the present writ petition are that an application under Section 21 (1) (a) of U.P. No. XIII of 1972 was filed seeking release of the accommodation situated at Roorkee being shop No. 18/5 Mundra House, Roorkee. The petitioner is a tenant of the shop. The landlord has filed an application for release of the premises for establishing the consultancy business with regard to installing machines of plastic industry.

(3.) DURING the pendency of the appeal, petitioner has filed an application under Section 34 (g) read with Rule 22 (d) of U.P. Act No. XIII of 1972 praying for amendment in the written statement as well as in the grounds of appeal. The said application was opposed on the ground that the sale agreement has nothing to do with the disputed premises sought to be released and further the same has no bearing with the present release of the shop.