RAJA RAM Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, inter alia challenging the orders dated 17th February. 1988, 6th April, 1988 and 12.8.1988, which have been annexed as Annexures-5, 6 and7 to the writ petition.

(2.) It appears that the respondent No. 3 is the owner and landlord of the shop situated in Kasba and Tehsil Bhongaon district Mainpuri. The petitioner was the tenant of the said shop on monthly rental of Rs. 25.

(3.) The respondent No. 3 filed a release application under Section 21 (1) (b) of the U. P. Act No. XIII of 1972, which was registered as Misc. Case No. 134 of 1984.