AYASHA BEGUM Vs. MOHD ASRAF AND OTHERS

JUDGEMENT

(1.) Heard Sri P.K.Jain, learned Senior Counsel assisted by Sri Swetashwa Agarwal and Sri Hisham Qadeer, learned counsel for the petitioner and Sri Iqbal Ahmad, learned counsel appearing for the respondent nos. 2 and 3.

(2.) The present petition seeks to challenge the orders dated 19.2.2011 passed by the Additional District Judge, Court No. 7, Kanpur Nagar in Rent Appeal No. 18 of 2010 and also in Rent Appeal No. 21 of 2010 whereby the order dated 13.1.2010 passed by the prescribed authority in Rent Case No. 05 of 2006 in respect of Premises No. 132/355, Babupurwa, Kanpur Nagar in proceedings initiated under Section 21 (1) (b) of the U.P. Act No. 13 of 1972 has been set aside.

(3.) The prescribed authority vide its order dated 13.1.2010 had allowed the release application filed by the petitioner with a condition to provide an equivalent rented accommodation to the respondent nos. 1 to 3 within a period of one year. The respondent 2 filed appeal under Section 22 of the Act before the Additional District Judge, Court no. 7, registered as Appeal No. 18 of 2010. The respondent no. 3 also filed appeal which was registered as Appeal No. 21 of 2010.