AMULYA KUMAR Vs. ADJ AND ORS

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 17.03.2007 passed by the Additional District Judge, Court No. 13, Varanasi in Rent Appeal No. 15 of 2005 upholding the judgment and order dated 11.02.2005 passed by the Prescribed Authority/First Additional Civil Judge, (Senior Division) Varanasi in P.A. Case No. 30 of 2001 whereby the release application of the landlords under Section 21 (A) (4) of the U.P. Act No. 13 of 1972 (hereinafter referred to as the 'Act') has been allowed.

(2.) The brief facts of the case, as set out in the writ petition, are as follows:

(3.) Feeling aggrieved and dissatisfied with the order of the Prescribed Authority dated 11.02.2005, a Rent Appeal was filed by the Petitioner, which was also dismissed by the Additional District Judge, Court No. 13, Varanasi, vide the impugned order dated 17.03.2007. Hence, the present writ petition has been filed.