IQBAL AHMAD Vs. RAM NARAN GERA AND ANOTHER

JUDGEMENT

(1.) This writ petition is being disposed of at the admission stage without issuing to or hearing landlord-respondent No. 1. In case he feels aggrieved by this order he is at liberty to apply for recall of this order.

(2.) Landlord-respondent No. 1 filed Release Application against tenant petitioner under Sec. 21 of U.P. Act No. 13 of 1972, in the form of Rent Case No. 6 of 1999. Prescribed Authority/A.C.J. (J.D.), Court No. 3, Kanpur Nagar allowed the Release Application through judgment and order dated 28.2.2008. Against the said judgment and order petitioner has filed Rent Appeal No. 44 of 2008 which is pending before A.D.J., Court No. 3, Kanpur Nagar.

(3.) Before the trial Court tenant petitioner had filed some application for inspection. Prescribed Authority rejected said application through order dated 17.10.2003.