SATYA PRAKASH Vs. JAWAHAR DEVI

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the Judgment and order dated 2.5.1997 (Annexure-8 to the writ petition) and the judgment and order dated 24.1.2003 (Annexure-11 to the writ petition).

(2.) The dispute relates to a shop situated in Molalla Kot West, Main Market, Hasanpur, district Moradabad, the details whereof have been given in the release application referred to hereinafter. The said shop has, hereinafter, been referred to as "the disputed shop".

(3.) From the allegations made in the writ petition, it appears that the respondent filed a release application under Section 21 (1) (a) of the U. P. Act No. 13 of 1972 (in short 'the Act') against the petitioner for the release of the disputed shop.