PANKAJ SURI AND OTHERS Vs. SRI RAM SHARMA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By the present writ petition the petitioner has prayed for a writ of certiorari quashing the order dated 5.5.2004, passed by the 1st Addl. District Judge, Hardwar, Annexure-4 to the writ petition.

(3.) Briefly stated the facts giving rise to the present writ petition are that the respondent landlord filed an application under Sec. 21 (1) (a) of U.P. Act No. XIII of 1972, on the ground that the shop in question is required for his son for running his own business. At the relevant time the shop in question was in occupation of Sri Jagannath Suri, deceased father of the petitioners. After the service of the notice Sri Jagannath Suri appeared before the Prescribed Authority and filed his written statement. On 31.3.2001 Prescribed Authority allowed the application of the landlord. Sri Jagannath Suri preferred an appeal and during pendency of the appeal Sri Jagannath Suri expired on 11.4.2001 leaving behind the present petitioners as his heirs.