NUSRAT BEGUM Vs. VITH A D J , NAINITAL

JUDGEMENT

(1.) HEARD Sri Ishtiaq Ahmed Khan, Advocate for the petitioners and Sri Sudhir Kumar, Advocate for respondents Nos. 3 to 8.

(2.) BY the present writ position, the petitioners have prayed for a writ of certiorari quashing the impugned orders dated 09.10.1990 and 28.03.1995 passed by respondent No. 2 and respondent No. 1 respectively in P.A. case No. 47 of 1986 and R.C.A No. 16 of 1990 (Annexures Nos. 16 and 17 to the writ petition). Factual Matrix of the Case

(3.) BRIEFLY stated, an application under Section 21(1)(a) of U.P. Act No. 13 of 1972 was filed by Sri Ram Bharosa Lal, who died during the pendency of the proceedings leaving behind respondents No. 3 to 8 as his legal heirs, against the petitioners paying for the release of the accommodation situated at Nanda Line, Ram Nagar, District Nainital, which is under the tenancy of the petitioners. The tenancy was in the name of Rahamadulla, the predecessor of the petitioners.