S.P.MEHROTRA, J. - (1.) THIS writ petition has been filed by the petitioner under Article 226 of the Constitution of India inter -alia, challenging the order dated 23rd October, 2002 (Annexure 4 to writ petition) passed by the learned Additional District Judge, Court No. 1, Farrukhabad.
(2.) THE dispute relates to a shop No. 2/75 (New No. 2/74) situated in Mohalla Nitganj North City, Farrukhabad. The said shop has, hereinafter, been referred to as the disputed shop. From the allegations made in the writ petition, it appears that the Respondent No. 1 filed a release application under Section 21(1) (a) of the U.P. Act No. XIII of 1972 (in short the Act) against the Respondent No. 2 alleging the later to be the tenant. The said release application was registered as P.A. Case No. 4 of 1997. A copy of the release application has been filed as Annexure 1 to the writ petition.
(3.) IT appears that during the pendency of the release application before the Prescribed Authority, the petitioner was impleaded as opposite party in the said release case by the order dated 14th October, 1997, as copy whereof has been filed as Annexure 2 to the writ petition.;