S.P.Mehrotra, J. - (1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 17.10.2002 (Annexure-11 to the writ petition) passed by the learned Additional District and Sessions Judge, Court No. 9, Kanpur Dehat in Rent Appeal No. 3 of 1999.
(2.) The dispute relates to a shop situated in Jawahar Nagar Kasba Ghatampur, district Kanpur Dehat, the details whereof have been given in the release application, a copy whereof has been annexed as Annexure-2 to the writ petition. The said shop has hereinafter been referred to as "the disputed shop".
(3.) From the allegations made in the writ petition, it appears that the respondent No. 2 had earlier filed an application under Section 21 (1) (a) of the U. P. Act No. XIII of 1972 (in short "the Act") against the petitioner for the release of the disputed shop on 3.6.1993. The said release application was filed by the respondent No. 2, inter alia, alleging that the disputed shop was required for establishing his elder son (Alok) in Sarafa business. The said release application was registered as Rent Case No. 4 of 1993.;