SURENDRA KUMAR Vs. PUSHPA LATA SHARMA

JUDGEMENT

(1.) The above noted writ petitions have been filed by tenant Surendra Kumar against release orders passed against him by the Prescribed Authority under Sec. 21 of U.P. Act No. 13 of 1972 and confirmed by the Appellate Court under Sec. 22 of the Act. One release application was filed by Smt. Pushpa Lata Sharma numbered as P.A. Case No. 119 of 1992 on the file of Prescribed Authority/Addl. J.S.C.C., Meerut and was allowed by order dated 28.2.1996. Appeal against the same was numbered as Misc. Appeal No. 119 of 1996 and was dismissed on 10.4.2003 by Additional District Judge, Court No. 9, Meerut Writ Petition No. 17441 of 2003 is directed against the said orders. The other writ petition is directed against order dated 28.2.1996 passed by Prescribed Authority/Additional J.S.C.C., Meerut passed in P.A. Case No. 120 of 1992 Shiv Dutt Sharma Vs. Surendra Kumar and others and judgment passed by Additional District Judge, Court No. 9, Meerut in Misc. Appeal No. 118 of 1996 dated 10.4.2003 under Sec. 22 of the Act.

(2.) Respondent/landlord is represented through Counsel as he had filed caveat.

(3.) Heard learned Counsel for the parties.