S.P.Mehrotra, J. - (1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for quashing the order dated 21.1.2003 (Annexure 5 to the writ petition) passed by the learned Additional Civil Judge (Junior Division), Court No.1/ Prescribed Authority, Ghaziabad (Respondent No.1).
(2.) The dispute relates to a shop situate Opposite Raj Talkies, Raj Chopla, G.T. Road (Meerut Delhi Road), Modi Nagar, District Ghaziabad. The said shop has, hereinafter, been referred to as "the disputed shop".
(3.) From the averments made in the writ petition, it appears that the respondent No. 2 filed a release application under Section 21 of the U.P.. Act 13 of 1972 (in short "the Act") against the petitioner for the release of the disputed shop.;