SINGHAL BROTHERS Vs. ASHOK KUMAR

JUDGEMENT

(1.) THE petitioners are admittedly tenants on the property in question, which is situated at Kotdwar, District Pauri Garhwal. The landlord/respondent has moved an application under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Lettings, Rent and Eviction) Act, 1972 (from hereinafter referred to as Act No. 13 of 1972 ) before the Prescribed Authority, Kotdwar, District Pauri Garhwal for releasing of the property in question in his favour. The said application was filed as far back as in the year 2012. At least four applications had been moved by the petitioners. The petitioners have challenged four orders passed by the Prescribed Authority, Kotdwar, District Pauri Garhwal in the present writ petition.

(2.) A statement has been given by the learned counsel for the petitioners that he does not wish to press for quashing the orders dated 14.07.2014 and 13.10.2014 passed by the Prescribed Authority.

(3.) THE order which the petitioners is pressing is an order dated 10.12.2014 by which the Prescribed Authority rejected the application of the petitioner for permission to cross examine the witnesses of the respondents and vide order dated 17.01.2015 the application of the petitioner has been rejected for issue of commission.