INDER NARAYAN Vs. KISHORI SARAN GUPTA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, inter alia, praying for transferring P.A. Case No. 92 of 2000. Kishori Saran Gup to v. Inder Narayan, pending in the Court of the Prescribed Authority/Civil Judge, (Junior Division), Jhansi, to some other competent court.

(2.) From the allegations made in the writ petition, it appears that the respondent No. 1 filed a release application under Section 21 (1) (a) of the U. P. Act No. 13 of 1972 (hereinafter referred to as "the Act") in respect of a shop bearing No. 68, Jawahar Chowk, Jhansi, against the petitioner. The said shop has, hereinafter, been referred to as "the disputed shop". The said release application was registered as P.A. Case No. 92 of 2000.

(3.) It further appears from the allegations made in the writ petition that during the pendency of the said release case an application dated 1.10.2002 was filed on behalf of the petitioner, inter alia, praying for Inspection of the multi-storeyed shopping complex known as "Janki Complex" situated at Civil Lines, Jhansi. Objections were filed on behalf of the respondent No. 1 against the said application for inspection.