SUBHASH CHATURVEDI Vs. IVTH ADDL DISTRICT JUDGE MATHURA

JUDGEMENT

(1.) Subhash Chaturvedi, the petitioner in the present petition under Article 226, Constitution of India, seeks to challenge the Impugned order dated 6.8.2001 whereby the respondent No. 1 (IX Additional District Judge) as the appellate authority under Section 22 of the Act No. 13 of 1972 rejected his application for his impleadment as one of the appellants (paper No. 64 Ga) in Rent Appeal No. 96 of 1999. even though he has been impleaded (by other legal representatives heirs of erstwhile deceased tenant, Murli Dhar Chaturvedi), as proforma respondent.

(2.) The relevant facts of the case, for the purposes of deciding present writ petition, are not in dispute and may be noted.

(3.) Murli Dhar Chaturvedi, (father of the petitioner) was the tenant of a shop (non-residential accommodation in the municipal limit of Mathura City in U. P.) called the 'accommodation in question' and Shri Krishna Chaturvedi (respondent No, 2) the landlord of the same. A release application under Section 21 (1) (a) of the U. P. Urban Building (Regulation of Letting Rent and Eviction) Act, 1972, U. P. Act No. 13 of 1972 (for short called 'the Act'), was filed by landlord Krishna Chaturvedi respondent No. 2, registered as P.A. Case No. 31 of 1997. The release application was allowed by the prescribed authority vide judgment and order dated 12th May, 1999.