S.U.Khan, J. - (1.) Heard learned Counsel for the parties.
(2.) The arguments in P.A. Appeal No. 78-A of 1995, Radha Raman v. Kishan Singh , were heard by IVth Additional District Judge, Mathura on 9.4.1997 and 11.4.1997 was fixed for delivery of order. The said appeal had been filed by landlords-respondents as their release under Section 21 of U.P. Act No. 13 of 1972 had been rejected by the Prescribed Authority.
(3.) On 11.4.1997, the date fixed for delivery of judgment in appeal, tenant-petitioner who was respondent in the appeal filed several applications. Lower Appellate Court in view of Supreme Court authority reported in AIR 1964 SC 993, Arjun Singh v. Mohindra Kumar , rejected the applications on the ground that after conclusion of arguments no application is maintainable. Thereafter the learned Judge directed the appeal to be listed for delivery of order on 7.7.1997 as summer vacations were to intervene. That order was passed on 27.5.1997. This writ petition is directed against the said order.;