S.P.MEHROTRA, J. - (1.) THIS writ petition under Article 226/227 of the Constitution of India has been filed, inter alia, seeking quashing of the order dated 3 -4 -1989 passed by the learned District Judge, Ballia (Respondent No.1) (Annexure No. 5 to the writ petition).
(2.) THE dispute relates to a house situated in Mohalla -Bishunipur, District Ballia. The said house has hereinafter been referred to as the disputed house. It appears that the respondent No. 3 filed a release application under Section 21 (1) (a) of the U.P. Act No. XIII of 1972 against Gauhar Ali and Smt. Zaibunisa for release of the disputed house. The said release application was numbered as Paper No. 4C2.
(3.) IT was, inter alia, alleged by the Respondent No. 3 in the said release application that his need for the disputed house was bona fide and genuine, and that no hardship would be caused to the said Gauhar Ali and Smt. Zaibunisa in case of their ejectment from the disputed house,while the Respondent No. 3 would suffer much greater hardship in case the said release application was rejected. The said release application was registered as Release Case No. 176 of 1984.;