SAROJ TYAGI Vs. GURMEET SINGH

JUDGEMENT

(1.) Heard Sri Dharam Pal Singh, learned Senior Advocate assisted by Sri Rajeev Trivedi, Advocate for the petitioners and Sri Manoj Kumar, Advocate appearing for the respondent.

(2.) The judgment and order dated 28.04.2006 passed by Additional District Judge, Court No. 14, Moradabad in purported exercise of powers under Section 19 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the "Act, 1972") revoking release order dated 15.05.2004 in respect to property in dispute, namely, a shop situated at Mohalla Chowk Tadi Khana, Tyagi Market Court Road, Moradabad has given rise to the present writ petition.

(3.) Petitioners are landlords of the shop in dispute.