LAWS(UTN)-2006-9-58

SMT. BHARTI BISHT Vs. DISTRICT JUDGE AND ORS.

Decided On September 22, 2006
Smt. Bharti Bisht Appellant
V/S
District Judge and Ors. Respondents

JUDGEMENT

(1.) Heard Sri B.P. Nautiyal & Sri Hari Mohan Bhatia, Advocate for the Petitioner, Sri Sharad Sharma, Advocate for the Respondent No. 3 and Standing Counsel for the Respondents No. 1 and 2.

(2.) By the present writ petition the Petitioner has prayed for a writ of certiorari quashing the order passed by the Respondent No. 1 District Judge Nainital in Rent Control Appeal No. 3 of 2004.

(3.) Briefly stated, an application was filed under Sec. 21(1)(a) of the (U.P.) Act No. 13 of 1972 for the release of the accommodation in the tenancy of the Petitioner situate at the place known as Tula Cottage, Tallital, Nainital consisting of 2 rooms latrine and bathroom of the northern side of Tulla Cottage Tallital, Nainital. The prescribed authority has rejected the application for release. On appeal, the District Judge has allowed the appeal.