BHAWANI SHANKAR Vs. YAQOOB ALI & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The present writ petition is directed against an order dated 19.2.2008 (stated to be an antedated order passed on 20.2.2008).

(3.) It appears that an application under Rule 22 (5) (f) of the Rules framed under U.P. Act No. 13 of 1972 was filed by the respondent no. 2 with the assertion that the landlord had contravened the provisions of the Act in taking illegal possession of the shop in question which was allotted by order dated 12.9.1978 jointly to two brothers namely respondent no. 2, Yaqoob Ali and respondent no. 4, Ahsan Ali.