DINESH CHANDRA Vs. DISTRICT JUDGE, AND OTHERS

JUDGEMENT

(1.) This petition arises out of the proceedings under Section 21 of the U.P. Act No. XIII of 1972.

(2.) The facts, in brief, are these. The respondent No. 2 Deewan Singh moved an application under Section 21 of the Act against the petitioner for the release of the shop in dispute. A true copy of the said application is Annexure C.A. 1 to the counter-affidavit. The petitioner contested the application and the same was dismissed by the Prescribed Authorities by his order dated 1.9.1980 a true copy of which is Annexure 1 to the petition. Thereafter, an appeal was filed by the respondent No. 2 and the same was allowed by the appellate Court by its judgment dated 5.6.1981, a certified copy of which is on the record and marked Annexure 2 to the petition.

(3.) Feeling aggrieved, the petitioner was now come up in this writ petition. In support thereof I have heard Sri L.M. Pant, learned counsel for the petitioner and in opposition, Sri S.C. Verma, learned counsel for the respondent No. 2 has made his submissions.