- (1.) S. P. Mehrotra, J. The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 2-9-1989 (Annexure-3 to the writ petition) passed by the Prescribed Authority, Mirzapur and the judgment and order dated 3-4-2003 (Annexure-5 to the writ petition) passed by the learned Additional District Judge/special Judge (N. D. P. S. Act), Mirzapur (Appellate Authority ).
(2.) IT may be mentioned that a complete copy of the judgment and order dated 2-9-1989 passed by the Prescribed Authority, Mirzapur has been filed as Annexure-1 to the amendment application referred to hereinafter. The dispute relates to a portion of a house situated in Mohalla Ramai Patti, Mirzapur. The details of the said house (hereinafter referred to as "the house in question") are given in Schedule-Aa to the release application referred to hereinafter.
(3.) THE details of the said portion in dispute are given in Schedule-Ba to the said release application referred to hereinafter. THE said portion has hereinafter been referred to as "the dispute portion. " The petitioner herein has, interalia filed the following in the writ petition: (1) Amendment Application supported by an affidavit sworn on 13-5- 2003. 2. Supplementary affidavit sworn on 31-7-2003.;