- (1.) Heard Sri M.L. Maurya, learned counsel for the petitioner.
(2.) Amendment application filed today is taken on record. Amendment application is allowed. Let amendment be incorporated during the course of the day.
(3.) By means of the present writ petition, the petitioner is challenging the order dated 4.3.2015 passed in Misc. Case No. 1/23/11 wherein the execution application was admitted and parvana Dakhal has been issued. It appears that an objection was filed by the petitioner in execution that the release application under the U.P. Act No. 13 of 1972 cannot proceed for the reason that the premises in question was acquired under 'Malin Basti Act'.;