Pankaj Mithal, J. - (1.) Heard Sri Rajesh Kumar, learned counsel appearing for the petitioner. Sri Pramod Jain has appeared for the respondents.
(2.) The release application filed by the landlord respondents under Section 21(1)(a) of the U.P. Act No.13 of 1972 (hereinafter referred to as the Act) in respect of two room portion situate on the first floor of the property bearing Municipal No.13/456, Manik Chowk, Agra Road, Aligarh was allowed by the Prescribed Authority.
(3.) The petitioner applied for the recall of the aforesaid judgement and order on the analogy of Order 9, Rule 13 C.P.C. that the decree was passed ex parte without serving the summons upon him under Rule 22 of the Rules framed under the Act read with Section 34 of the Act.;