SHIV PRASAD CHAURASIYA Vs. DAYARAM CHAURASIYA

JUDGEMENT

(1.) -Heard Sri Pt. K.K.Dubey, learned counsel for the petitioner and Sri K.K.Tiwari, learned counsel for the respondent.

(2.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the orders dated 6.11.2012 passed by the Prescribed Authority under U.P.Urban Buildings (Regulation of Letting, Rent and Eviction) Act No. 13 of 1972 in Case No. 5 of 2010 and judgment and order dated 9.9.2014 passed by the Additional District Judge, Court No. 2,Jhansi in Rent Control Appeal No. 30 of 2012.

(3.) Vide order dated 6.11.2012, release application filed by the respondent under Sec. 21 (1) (a) of U.P.Act No. 13 of 1972, seeking release of the shop, has been allowed.Whereas by the subsequent order dated 9.9.2014, appeal, filed by the petitioner against the judgment and order dated 6.11.2012 passed by the prescribed authority, has been dismissed.