SHIVRAJ GUPTA Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri Pramod Jain, Advocate for the petitioners and Sri P.K.Jain, Senior Advocate assisted by Sri Anil Kumar Tripathi, Advocate for the respondents.

(2.) This is tenant's writ petition. He is aggrieved by jdugment dated 4th April, 2003 passed by Additional District Judge, Court no.6, Meerut (Appellate Court) whereby it has allowed Rent Control Appeal No.140 of 1996 preferred by landlord-respondent against judgment and order dated 15th December, 1996 of Judge Small Cause Court/Prescribed Authority, Meerut. The Prescribed Authority dismissed release application of respondent-landlords but Appellate Court, vide impugned judgment, has reversed the same, as a result whereof, release application of respondent-landlords has been allowed.

(3.) The facts in brief giving rise to the present dispute are as under: