RAJ KUMAR ALIAS RAJJO Vs. VINOD KUMAR CHATURVEDI

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This writ petition has been filed by the petitioners challenging the validity and correctness of the impugned order and judgment dated 02.04.2009 passed by the Additional District Judge, Hathras in U.P.U.B. Appeal No. 16 of 2000, Vinod Kumar Chaturvedi v. Ramesh Chandra Sharma and others. The petitioners have also prayed for a direction to the Court below for rejecting the release application filed by the landlord registered as P.A. Case No. 53 of 1986 (Vinod Kumar Chaturvedi v. Ramesh Chandra Sharma and others).

(3.) The facts giving rise to the present case are that the Respondent no. 1 Vinod Kumar Chaturvedi filed release application before the Prescribed Authority, Hathras under Section 21 (i) (a) of U.P. Act No. 1972. The property sought to be released is a part of residential house defined by boundary given in the release application as follows:-