D.S. Sinha, J. - (1.) HEARD Sri S. N Singh, learned counsel sed appearing for the Petitioner and Sri Shyam Narayan, learned Counsel representing the contesting Respondent No. 3.
(2.) ORDERS dated 12th December, 1983 and 5th November, 1985. passed by the Prescribed Authority, the Respondent No. 2, and the II Additional District Judge, Ballia, the Respondent No. 1, respectively in proceedings under section 16(1)(b) and 18 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, hereinafter called the Act, are under challenge in this writ petition under Article 226 of the Constitution of India. By the order dated 12th December, 1983 the Prescribed Authority released the disputed building in favour of the contesting Respondent Educational Society and directed issuance of the order of eviction of the Petitioner and one Tej Bahadur Singh, holding them to be unauthorised occupant of the premises, in Form -D envisaged in Rule 14 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972, hereinafter called the Rules.
(3.) THE Petitioner challenged the order of the Prescribed Authority in revision under section 18 of the Act. The revisional Court has, by means of the order dated 5th November, 1985, confirmed the order of the Prescribed Authority.;