- (1.) S. P. Mehrotra, J. This writ petition under Article 226 of the Constitution of India has been filed by the petitioner, inter alia, praying for quashing the order dated 14-8-2003 (Annexure-3 to the writ petition) passed by the learned Additional District Judge (Court No. 4), Gorakhpur/appellate Authority.
(2.) FROM the averments made in the writ petition, it appears that the respondent filed a release application under Section 21 (1) (a) of the U. P. Act No. XIII of 1972 (in short "the Act") for the release of the shop in question. The said release application was registered as P. A. Case No. 32 of 2000. It further appears that the petitioners contested the said release application. It further appears that the Prescribed Authority, Gorakhpur by his judgment and order dated 13-11- 2002 allowed the said release application.
(3.) THEREUPON, it appears that the petitioners filed an appeal under Section 22 of the Act, which was registered as Rent Appeal No. 16 of 2002. It further appears that during the pendency of the said Rent Appeal No. 16 of 2002, the petitioners filed an application under Section 10 (2) of the Act read with Rule 22 of the Rules framed under the Act, inter alia, praying for being permitted to bring on record certain additional evidence. Copy of the said application has been filed as Annexure-I to the writ petition.;