- (1.) S. P. Mehrotra, J. The present writ petition has been filed by the petitioner, inter alia, praying for quashing the order dated 15-9-2003 (Annexure-2 to the writ petition) passed by the learned District Judge, Etah.
(2.) 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 release of a shop situated in Mohalla Nathu Ram Thandi Sarak, Kasganj, District-Etah. The said shop has hereinafter been referred to as "the disputed shop". The said release application was registered as P. A. Case No. 6 of 1999. It further appears that the petitioner contested the said release application.
(3.) BY the judgment and order dated 17-5-2002, the Prescribed Authority, Kasganj, District-Etah dismissed the said release application filed by the respondent. Thereupon, the respondent filed an appeal under Section 22 of the Act, which was registered as Rent Control Appeal No. 1 of 2002.;