S.P.MEHROTRA, J. - (1.) SUPPLEMENTARY affidavit filed today be taken on record.
(2.) THIS writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the judgment and order dated 30-11-2002 (Annexure 12 to the writ petition) passed by the learned VII Additional District and Sessions Judge, Allahabad (Appellate Authority) and the judgment and order dated 11-3-1997 (Annexure 7 to the writ petition) passed by the learned Prescribed Authority/Special Chief Judicial Magistrate, Allahabad. The dispute relates to a shop and a godown situated behind the shop on the ground floor of premises No. 25-B, Mutthiganj, Allahabad, the said accommodation has, hereinafter, been referred to as the "disputed accommodation".
(3.) FROM the allegations made in the writ petition, it appears that the respondent No. 3 filed a release application under Section 21(l)(a) of the U. P. Act No. 13 of 1972 (in short "the Act") against the petitioner for the release of the disputed accommodation. Respondent Nos. 4 to 7, who are the brothers of the respondent No. 3, were impleaded as opposite party Nos. 2 to 5 in the said release application. The said release application was registered as P. A. Case No. 47 of 1992.;