S.P. Mehrotra, J. - (1.) THIS writ petition has been filed under Article 226 of the Constitution of India by the petitioner, inter -alia praying for quashing the order dated 15.9.2003 (Annexure No. 11 to the writ petition). The dispute relates to an accommodation, the details whereof have been given in the release application referred to hereinafter.
(2.) THE said accommodation has hereinafter been referred to as the "disputed accommodation". From a perusal of the averments made in the writ petition and the Annexures thereto, it appears that the respondent Nos. 3 and 4 filed a release application under section 21(1)(a) of the U.P. Act No. XIII of 1972 (In short the Act) against the petitioner and the proforma respondent Nos. 5 and 6 for the release of the disputed accommodation. The said release application was registered as Release Case No. 15 of 1999. Copy of the said release application has been filed as Annexure No. 1 to the writ petition.
(3.) IT appears that the petitioner and the proforma respondent Nos. 5 and 6 filed their written statement in the said release case. Copy of the said written statement has been filed as Annexure No. 2 to the writ petition.;