AJAY KUMAR SHARMA 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 21 -8 -2003, 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(I)(a) of U.P. Act No. 13 of 1972 was filed for releasing of the accommodation. During the pendency of the case an application was filed on 29 -2002 wherein prayer has been made for cross examination of two witnesses namely Sri Budhi Prakash and Sri Haribhajan Singh against which objection was 2004(2) Ajay Kumar Sharma Vs. Prescribed Authority and anoth. 317 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. In paragraph 6 of the application the only fact has been mentioned that in order to make a statement in favour of the landlord an affidavit has been filed and no other fact has been mentioned in the application.