KHALILUR RAHMAN Vs. NOOR JAHAN ALIAS NOORI

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the judgment and order dated 8.11.2002 (Annexure-9 to the writ petition) passed by the learned Additional District Judge, Court No. 2, Saharanpur, and the judgment and order dated 17.10.1997 (Annexure-7 to the writ petition) passed by the learned Prescribed Authority/Judge Small Cause Court, Saharanpur.

(2.) The dispute relates to an accommodation bearing Municipal Corporation No. 4/493, Mohalla Jaffer Nawab Khan, Saharanpur. The said accommodation has hereinafter been referred to as the "disputed accommodation".

(3.) From the allegations made in the writ petition, it appears that the respondent filed a release application under Section 21 (1) (a) of the U. P. Act No. XIII of 1972 (in short "the Act") against the petitioner in respect of the disputed accommodation. A copy of the said release application filed by the respondent has been filed as Annexure-1 to the writ petition.