RASHEED AHMAD Vs. RASE BEGUM

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 17.11.2003 (Annexure No. 10 to the Writ Petition) passed by the learned District Judge, Meerut on the applications (Paper No. 11C and Paper No. 13C2) filed in Misc. Appeal No. 269 of 2002.

(2.) The dispute relates to a shop, the details whereof are given in the release application referred to hereinafter. The said shop has hereinafter been referred to as "the disputed shop".

(3.) From the averments made in the Writ Petition and the Annexures thereto, it appears that the respondents 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 shop. The said Release Application was registered as P.A. Case No. 72 of 1998. Copy of the said Release Application has been filed as Annexure No. 1 to the Writ Petition.