RAMESH CHANDRA Vs. IST ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) BY the present writ petition, the petitioners have prayed for a writ of certiorari praying for quashing the order 13th June, 1997 (Annexure 9) passed by the Prescribed Authority/1 st Additional Civil Judge, Senior Division, Dehradun passed in P.A. Case No. 5 of 1988 and judgment an order dated 7.2.2002 passed by 1st Additional District Judge, Dehradun in Rent Control Appeal No. 63 of 1997.

(2.) BRIEFLY stated, the application was filed under Section 21 (1) (a) of the U.P. Act No. 13 of 1972 in respect of the shop situate in 487 Dakra Bazar, Dehradun at the rate of Rs. 8/ - per month. In Paragraph 3 of the application, it was stated by the respondent No. 3 Sri Chandra Shekhar that the premises is in a dilapidated condition and the landlord has got prepared a map according to the regulations of the Cantonment Board.

(3.) A written statement was filed by the petitioners denying the averments contained in the application. The petitioners have also filed the additional written statement stating therein that property No. 489 was in possession of landlord and the same is available to him.