MADAN LAL Vs. RADHEY SHYAM

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner under Article 226/227 of the Constitution of India, inter-alia, praying for quashing the order dated 24th September, 2003 (Annexure 5 to the Writ Petition) passed by the learned Additional District Judge, Court No. 16, Meerut (Appellate Authority).

(2.) The dispute relates to a shop, 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.) From a perusal of the averments made in the Writ Petition and the Annexures thereto, it appears that the respondent filed a release application under Section 21 (1) (a) of the UP. Act No. 13 of 1972 (in short "the Act") against the petitioner for the release of the disputed shop. The said release application was registered as P.A. Case No. 71 of 1993. Copy of the said release application has been filed as Annexure 1 to the Writ Petition.