Sudhir Agarwal, J. - (1.) The petitioner has assailed the order dated 02.3.2002 (Annexure 13 to the writ petition) passed by Additional District Judge, Court No.5, Meerut dismissing Revision No.153 of 2001 against the order dated 10.4.2001 passed by District Supply Officer/Delegated Authority, Meerut rejecting petitioner's objection against release order dated 14.1.1993 and issuance of Form-C for delivery of vacant possession of the premises in dispute to respondent no.3 and one Smt. Noor Jahan.
(2.) The facts in brief giving rise to the present dispute are as under:
(3.) The dispute relates to property No.18 (Old No.13) Sarai Jeena Meerut City. An application was filed by Smt. Noor Jahan, Wife of late Fakhruddin and respondent no.3 Sri Roshan Zameer under Section 16(1)(b) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") for release of accommodation in question alleging that it was earlier in the tenancy of one Dharam Pal who has vacated on 27.4.1991 and since it was required by the them for own purpose, the same may be released.;