S.P. Mehrotra, J. - (1.) THIS writ petition has been filed by the petitioner, inter alia, challenging the judgment and order dated 20th March, 1989, passed by the appellate authority (respondent No. 1) (Annexure -2 to the writ petition) and the judgment and order dated 15th September, 1987, passed by the Prescribed Authority (respondent No. 2) (Annexure -1 to the writ petition).
(2.) THE dispute relates to a shop situated at Bazar Mangal, Qasba Behsuma, district Meerut. The said shop is hereinafter referred as "disputed accommodation". It appears that the respondent No. 3 who is landlord of the disputed accommodation filed a release application under Section 21 (1) (b) of the U. P. Act 13 of 1972 (in short "Act"), against the petitioner -tenant in respect of disputed accommodation. The release application was filed on the ground that the disputed accommodation was in a dilapidated condition and was required for the purposes of demolition and new construction. The said release application was registered as Release Case No. 68 of 1985.
(3.) THE Prescribed Authority by its judgment and order dated 15.9.1987 (Annexure -1 to the writ petition) allowed the said release application. It was, inter alia, held by the prescribed authority that requirements of Rule 17 of the Rules framed under the Act had been duly complied with by the landlord -respondent No. 3.;