Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) This writ petition has been filed for quashing the impugned order dated 8.5.2003 (Annexure-5 to the writ petition) and for allowing the application 145-C2 filed before the Appellate Court.
(3.) Brief facts of the case are that an application under section 21 (1) (a) of U.P. Act No. 13 of 1972 for release of the accommodation in question was filed by the petitioners before the Prescribed Authority, Meerut. The Prescribed Authority vide order dated 18.1.2000 rejected the release application of the petitioners.;