SHANTI SWAROOP MAKKAR Vs. DINESH KUMAR JAIN

JUDGEMENT

(1.) Heard Sri Rajesh Gupta, learned counsel for the petitioner and Sri Kshitij Shailendra, learned counsel for the respondent.

(2.) Through this writ petition the petitioner has prayed for issuing a writ of certiorari quashing the order dated 9.10.2012 passed by the Prescribed Authority/Civil Judge (Senior Division) Saharanpur in P.A. Case No. 48 of 2004 (Dinesh Kumar Jain Vs. Shanti Swaroop Makkar) and the order dated 11.9.2014 passed by the Additional District Judge, Court No. 9, Saharanpur in Rent Control Appeal No. 27 of 2012 (Shanti Swaroop Makkar Vs. Dinesh Kumar Jain).

(3.) Vide order dated 9.10.2012 the release application filed by the respondent under Sec. 21(1)(a) of the U.P. Act No. 13 of 1972 for the purpose of establishing his son in business in the shop in question has been allowed whereas by the subsequent order dated 11.9.2014 the appeal filed by the petitioner has been dismissed.