KRISHNA AVATAR Vs. VIMLA

JUDGEMENT

(1.) THE petitioner has filed this writ petition under Article 226 of the Constitution of India, inter alia, praying for issuance of a writ, order or direction in the nature of mandamus directing the District Judge, Moradabad to transfer the Rent Control Appeal No. 32 of 1999, Hans Raj v. Krishna Avtar, from the Court of Additional District Judge, Court No.13, Moradabad to the District Judge, Moradabad or any other Presiding Officer.

(2.) FROM the allegations made in the writ petition, it appears that the petitioner filed a release application under Section 21(1)(a) of the U.P. Act No. XIII of 1972 in respect of the disputed accommodation specified in detail at the foot of the release application (Annexure No. 1 to the writ petition). The said release application was allowed by the prescribed authority vide its order dated 22 -9 -1999 (Annexure No. 2 to the writ petition).

(3.) THE said Rent Control Appeal No. 32 of 1999 is pending before the Addition District Judge, Court No. 13, Moradabad.