LAWS(UTN)-2004-9-52

HUKAM CHANDRA Vs. DISTRICT JUDGE AND ORS.

Decided On September 23, 2004
Hukam Chandra Appellant
V/S
District Judge and Ors. Respondents

JUDGEMENT

(1.) BY the present writ petition, the petitioner has prayed for quashing the orders dated 17.1.1992, 12.5.1993 and 24.5.1993. By the order dated 17.1.1992 (Annexure -5 to the writ petition) the order was passed declaring the vacancy on the ground that Vishnu Kumar Jain has removed his effects from the premises in dispute.

(2.) BY the order dated 12.5.1993 the release order was passed releasing the accommodation in favour of the landlord. On 24.5.1993 the application filed by the petitioner under section 16(5) of U.P. Act No. 13 of 1972 was rejected.

(3.) THE petitioner has submitted that in order to evict the petitioner an application was moved under section 16 of U.P. Act No. 13 of 1972 by setting a third person, namely, one Hari Chand.