- (1.) Heard Sri Ravindra Pratap Singh, learned Counsel for the petitioner, Sri C.B. Pandey, learned Standing Counsel on behalf of respondent Nos. 1 and 2 and Sri D.C. Jain, learned Counsel appearing on behalf of respondent No. 3. With the consent of the parties' Counsel who are present today, the writ petition is disposed of finally. In brief the facts of the present case to the effect that the controversy which is involved in the present case relates to the premises as House No. Q/690, Mohalla Qanoongoyan, City Nawabganj, District Barabanki to which respondent No. 3/co-owner/landlord filed an application for release under section 21(1-A) of the U.P. Act No. 13 of 1972 before the Prescribed Authority/Civil Judge(Senior Division), Barabanki on the ground of personal need. Accordingly, a case was registered as PA No. 3 of 2001, B.N. Verma v. Omkar Nath Srivastava and others, allowed by judgment dated 22.2.2010.
(2.) Aggrieved by the said order, the petitioner/tenant in the premises in question has filed an appeal under section 22 of U.P. Act No. 13 of 1972 and initially on the same day, the appeal was admitted by the incharge District Judge/appellate authority and an interim order was passed to the effect that the parties were directed to maintain status-quo.
(3.) As submitted by the learned Counsel for the petitioner that the matter was taken up on 7.4.2010 by the respondent No. 1, District Judge, Barabanki on the said date the impugned order has been passed, hence the present writ petition has been filed thereby challenging the said order.;