S.P.MEHROTRA, J. - (1.) THIS writ petition has been filed by the petitioner, inter alia, praying for quashing the order dated 16.11.2002 (Annexure -3 to the writ petition) passed on the application Nos. 114 Ga -2 and 117 Ga -2, the order dated 29.7.2002 (Annexure -1A to the writ petition) passed on the application No. 91Ga, the order dated 19.10.2002 (Annexure -1B to the writ petition) passed on the review application, and the order dated 22.5.2002 (Annexure -SA -3 to the third supplementary -affidavit sworn on 15th December, 2002).
(2.) THE petitioner has inter alia, filed the following supplementary -affidavits in this writ petition : (1) First Supplementary Affidavit sworn on 7th December, 2002. (2) Second Supplementary Affidavit sworn on 12th December, 2002. (3) Third Supplementary Affidavit sworn on 15th December, 2002. (4) Fourth Supplementary Affidavit sworn on 25th January, 2003. The dispute relates to a shop bearing No. 269B, Abu -Lane, Meerut Cantt. The said shop has hereinafter been referred to as 'the disputed shop'.
(3.) FROM the allegations made in the writ petition as well as various supplementary -affidavits filed on behalf of the petitioner, it appears that the respondent Nos. 2 to 4 filed a release application under Section 21 (1) (a) of the U. P. Act No. XIII of 1972 (in short the 'the Act') against the petitioner in respect of the disputed shop.;