GIRDHARI LAL Vs. THE PRESCRIBED AUTHORITY

JUDGEMENT

(1.) THE petitioner and opposite parties Nos. 2 to 5 are the tenants of the shop in dispute situate at Bazari Road, Opposite party No. 2 is the landlady.

(2.) THE opposite party No. 2 filed application under Section 21(1)(a) of the U.P. Act No. 13 of 1972, hereinafter referred to as the Act, for release of the said shop. Notices were served on the petitioner and opposite party No. 5. Opposite parties Nos. 3 and 4 couldn't be served inspite of the fact that notices were sent to them under registered cover. The said letters were returned unserved.

(3.) HEARD counsel for the petitioner. The only question involved in this case is whether the Prescribed Authority had any power under the Act or the Rules to pass an order for service of notice by publication.