Sushil Harkauli, J. - (1.) Heard learned Counsel for the parties.
(2.) The petitioner is tenant who is said to have been inducted by the landlord in 1986 privately without any allotment order in his favour for the building in question. Thereafter the landlord applied for release under Section 21 of Act No. XIII of 1972. According to the decision of this Court in the case of Jagdish v. District Judge and others, 2002 (1) ARC 327 , such release application is not maintainable.
(3.) In view of this, writ petition is allowed. The release order is hereby quashed. Petition dismissed.;