SACHIN Vs. SAGAR

JUDGEMENT

(1.) The present writ petition has been filed under Article 227 of the Constitution of India challenging the judgment and order dtd. 14/12/2012 passed by the learned District Judge, Dehradun in Rent Control Appeal No. 81 of 2012, whereby the appellate court interfered with and set aside the order dtd. 8/11/2011 passed by the Prescribed Authority, Dehradun in P.A. Case No. 21 of 2008 under the provisions of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972.

(2.) By means of the present petition, the petitioners seek judicial scrutiny of the appellate order reversing the release of accommodation earlier granted in their favour by the Prescribed Authority.

(3.) The dispute in the present case pertains to a residential accommodation bearing property No. 11-A, also known as 11/2, situated at Chukkuwala, Dehradun, which is owned by the petitioners. The said accommodation was originally under the tenancy of Smt. Durga Devi.