(1.) BY the present writ petitions, the petitioners have prayed for quashing the order -dated 29.2.2000 passed by the Prescribed Authority as well as order dated 28.2.2001 passed by the Appellate Authority. Writ Petition No. 514 of 2001 is being treated as a leading case. Facts of the case
(2.) BRIEFLY stated the facts according to the case of the parties are that the application under Section 21 (1) (a) of the U.P. Act No. 13 of 1972 was filed by Smt. Saroj Jain (respondent in writ petition No. 514) praying for the release of the accommodation in possession of the tenants.
(3.) RESPONDENT in writ petition No. 514 of 2001 has filed her release application for requirement of herself and her family members stating therein that there are eight family members viz. two major sons, self and her husband, mother -in -law and father -in -law. The details of which are given below:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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