MATINA KHATOON D Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, has been filed, inter alia, challenging the order dated 16.12.1985 (Annexure-5 to the writ petition) passed by the learned Prescribed Authority (respondent No. 1).

(2.) The dispute relates to a house situated in Mohalla Qureshi, Amroha, district Moradabad, detailed in the release application mentioned hereinafter. The said house has hereinafter been referred to as "the house in question".

(3.) It appears that a release application under Section 21 (1) (a) of the U. P. Act No. XIII of 1972 (in short "the Act") was filed by the respondent Nos. 2 to 10 as landlords in respect of the house in question agatnst Smt. Matina Khatoon, the tenant. The said release application was rejected by the learned Prescribed Authority by the order dated 17.11.1981.