KISHAN LAL Vs. XIITH A D J

JUDGEMENT

(1.) This petition under Article. 226 of the Constitution of India has been filed by the tenants for quashing the judgment and order dated 17.8.1996, passed by Additional District Judge, Meerut (Annexure-4 to the writ petition), whereby Rent Control Appeal No. 455 of 1991 was allowed and order-dated 25.11.1991, passed by the prescribed authority was set aside and application for release under Section 21(1) of U. P. Act No. XIII of 1972 was allowed.

(2.) Heard Km. Anuradha Asthana, holding brief of Sri R. K. Asthana, learned counsel for the petitioners and Sri Amitabh Agrawal, holding brief of Sri P. K. Jain, learned counsel for the respondents.

(3.) With the consent of the learned counsel for the parties, this petition is being disposed of finally at this stage.