MAHENDRA KUMAR Vs. NARESH MEHRA

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, interalia, praying for quashing the order dated 18.11.2003 (Annexure No. 5 to the Writ Petition) passed by the Prescribed Authority/Judge, Small Cause Court, Meerut allowing the amendment application (Paper No. 37Ga) filed in P.A. Case No. 7 of 2001.

(2.) The dispute relates to an accommodation, the details whereof are given in the Release Application referred to hereinafter. The said accommodation has hereinafter been referred to as "the disputed accommodation."

(3.) From 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 U.P. Act No. XIII of 1972 (in short "the Act") against the petitioner for the release of the disputed accommodation. The said Release Application was registered as P.A. Case No. 7 of 2001. Copy of the said Release Application has been filed as Annexure No. 1 to the Writ Petition.