KAMAL MEHTA Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) This is a writ petition by the petitioner who challenges orders passed by the Rent Control Authorities under Section 12 and thereafter under Section 16 of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (from hereinafter referred to as "the U.P. Act No. 13 of 1972"). This writ petition was filed before the High Court of Judicature at Allahabad way back in the year 1993. An interim order was passed in favour of the petitioner on 11.08.1993 by learned Single Judge, which reads as under:-

(2.) It is not clear from the officer report as to whether respondent no.3 was served by the petitioner, as till date there is no counter affidavit on record on behalf of any of the respondents.

(3.) This writ petition stood transferred to this Court under the provisions of Section 35 of U.P. Reorganization Act, 2000. It was dismissed for non-prosecution on 28.03.2006, by the following orders:-