SHYAM LAL Vs. PRESCRIBED AUTHORITY, DEHRADUN

JUDGEMENT

(1.) HEARD the learned counsel for the parties at length.

(2.) BY the present writ petition the petitioner has prayed for a writ of certiorari quashing the order dated 8 -6 -2004, passed by the respondent no. 1, Prescribed Authority/Civil Judge (SD), Dehradun.

(3.) BRIEF facts giving rise to the present writ petition are that an application under section 21 (1) (a) of Act No. 13 of 1972 was filed for releasing of the accommodation. During the pendency of the case an application was filed on 218 -2003 wherein prayer has been made for cross examination of three witnesses namely Sri Krishna Kumar, landlord, Sri G.D. Gupta and Ranjeet Singh against which objection was filed by the landlord. A perusal of the application shows that no reason has been assigned in the application for cross -examination of the witnesses.