S.P.MEHROTRA,J. - (1.) THIS writ petition has been filed by the petitioners under Article 226/227 of the Constitution of India, inter alia, praying for quashing the order dated 6.3.2003 (Annexure No. 6 to the writ petition) passed by the learned Addl. District Judge, Court No. 6, Deoria (Appellate Authority) in Rent Control Appeal No. 185 of 1995.
(2.) THE dispute relates to a two-door shop in House No. 48, Ahmadganj, Allahabad. The said shop has hereinafter been referred to as" the disputed shop". From the allegations made in the writ petition, it appears that Smt. Shakuntla Devi, predecessor-in-interest of the respondent Nos. 2 to 10 had filed release application under section 21(1) (a) of the U.P. Act No. XIII of 1972 (in short "the Act") against Sangam lal, predecessor-in-interest of the peti­tioners for the release of the disputed shop. The said release application was registered as P.A. Case No. 48 of 1993. Copy of the said release application has been filed as Annexure No. 1 to the writ petition.
(3.) THE said Sangam lal, predecessor-in-interest of the petitioners con­tested the said release application and filed written statement, copy whereof has been filed as Annexure No. 2 to the writ petition.;