Satya Poot Mehrotra, J. - (1.) THIS writ petition has been filed by the petitioner, inter alia, praying for quashing the order dated 15.11.2002 (Annexure No. 4 to the writ petition) passed by the XIIIth Addl. District Judge, Ghaziabad. The dispute relates to a shop, the details whereof have been mentioned in the order of the Prescribed Authority referred to hereinafter.
(2.) FROM the allegations made in the writ petition, it appears that a release application under section 21 of the U.P. Act No. XIII of 1972 (in short "the Act") was filed by the predecessors -in -interest of the respondent Nos. 2 to 5 against the predecessors -in -interest of the petitioner and others. The said release application was registered as P.A. case No. 6 of 1998. It further appears that during the pendency of the said P.A. case No. 6 of 1998, the predecessors -in -interest of the respondent Nos. 2 to 5 died, and the respondent Nos. 2 to 5 were brought on record as heirs and legal representatives. Similarly, during the pendency of the said P.A. Case No. 6 of 1998, the predecessors -in -interest of Smt. Vimla Devi died, and Smt. Vimla Devi and others were brought on record as heirs and legal representatives.
(3.) IT further appears that by the order dated 20.5.2000, the learned Prescribed Authority/Civil Judge (S.D.), Hapur, Ghaziabad rejected the said release application.;