MOHAN LAL GUPTA Vs. AJAI SINGHAL

JUDGEMENT

(1.) S. P. Mehrotra. J. The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India , inter alia, praying for quashing the orders dated 11-11- 2003 and 13-11-2003 (Annexure Nos. 4 and 5, respectively to the Writ Petition) passed by the Learned Additional District Judge , Court No. 13, Meerut (Appellate, Authority ).

(2.) THE dispute relates to a shop situated in Premises bearing old number 562, 563, 564 and new number 3, Ward No. 19 Swami-pada, Meerut, the details whereof are given in the release application referred to hereinafter. THE said shop has hereinafter been referred to as the "disputed shop".

(3.) THEREUPON, it appears that the petitioner filed an Appeal under Section 22 of the Act which was registered as Misc. Appeal No. 235 of 2000.