ALI AHMAD Vs. 1ST ADDITIONAL DISTRICT JUDGE, JAUNPUR

JUDGEMENT

(1.) Heard Sri Prem Chandra Patel, learned counsel for the petitioners and Sri Umesh Vats, learned counsel appearing for the respondent no.3.

(2.) The tenants-petitioners have filed this writ petition praying for quashing of the judgement and order dtd. 3/4/2021 passed by the Ist Additional District Judge, Jaunpur, in P.A. Appeal No. 4 of 2015 (Mahamod Alam Vs. Smt. Rabiya and others) allowing the appeal and setting aside the order dtd. 19/9/2015 passed by the Prescribed Authority/Civil Judge(S.D.) Jaunpur in P.A. case no. 19 of 2008 (Mahmood Alam Vs. Ali Akhtar and others) in proceedings under sec. 21(1) (a) of U.P. Act No. 13 of 1972.

(3.) The brief facts of the case are that the landlordrespondent no.3, Mohamood Alam, filed a release application under sec. 21(1) (a) of U.P. Act No. 13 of 1972 before the Prescribed Authority praying for release of his shop no. 302, situated in Mohalla Nakhas, Post office- Sadar , District Jaunpur from the tenancy of the original tenants, Ali Akhtar, Rafiullah and Ali Ahmad, sons of Nasrullah.