(1.) By means of present writ petition, the landlord-petitioner seeks to issue a writ, order or direction in the nature of certiorari quashing the judgment and order dated 10.07.2012 (Annexure no. 18 to the writ petition), passed by learned District Judge, Almora, in rent appeal no. 03 of 2009.
(2.) By the impugned order, learned District Judge, Almora, in rent appeal no. 03 of 2009, allowed the appeal, whereby the judgment dated 08.05.2009, passed by the Prescribed Authority / Civil Judge (Sr. Div.), Almora, in rent case no. 02 of 2006 was set aside. Accordingly, application no. 4-C filed in rent case no. 02 of 2006, titled as Ramesh Chandra Bhandari vs Ram Singh Salal was dismissed by impugned judgment and order dated 10.07.2012.
(3.) In rent case no. 02 of 2006, learned Prescribed Authority, vide order dated 08.05.2009, allowed the application (paper no. 4-C) under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as Act 13 of 1972). Respondent-tenant was, accordingly, directed to handover the vacant possession of the shop in question to the landlord within two months.
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