LAXMI KANT GIRDHAR LAL Vs. PRESCRIBED AUTHORITY MUNSIF

JUDGEMENT

(1.) Heard learned Counsel for the petitioners. None responds for the respondents even on revision of the list.

(2.) This writ petition has been filed for issue of writ of certiorari quashing the order dated 15.7.1986 contained in Annexure-XIII of the writ petition passed by the Prescribed Authority, Kheri.

(3.) Brief facts, leading to the filing of this writ petition, are that one Smt. Anardevi, original respondent No. 2 filed an application under Section 21 of the U.P. Act No. 13 of 1972 for release of shop situated in Mohaila Galiamandi, City Lakhimpur, District Kheri on the ground of bonafide need. The writ petitioners putting in their appearance in the aforesaid case, made an application for stay of the proceeding. They pleaded that earlier Lala Murlidhar, the admitted owner of the shop in question, had filed a Civil Suit No. 113 of 1975 in the Court of VIIth Additional Munsif, Kheri and during the pendency of that suit, he died and three parties claiming to be his successor sought their substitution in his place. Smt. Anardevi, original respondent No. 2, was one of them. The other parties were allegedly the adopted son of Lala Murlidhar and a third party on the basis of some registered deed claimed to be substituted in place of Lala Murlidhar. During the pendency of that suit, Smt. Anardevi filed a SCC Suit No. 3 of 1981 under Section 20 of the U.P. Act No. 13 of 1972 for eviction of the writ petitioners on the ground of default of payment of rent. In the said SCC Suit a dispute was raised about the ownership of Smt. Anardevi in respect of shop in question and it was held by the SCC Court that a serious question of title was involved, hence it would be proper that the question of title should be got decided by a competent Court. The plaint of that suit was also returned to the plaintiff with a direction to present it before the appropriate Court. It was in the light of these facts that the writ petitioners sought the stay in Rent Eviction Case No. 10 of 1986 filed by the original respondent Smt. Anardevi in which impugned order has been passed.