Shitla Prasad Srivastava, J. - (1.) This petition under Article 226 of the Constitution of India has been filed for quashing the order dated 2.8.95 passed by the prescribed authority and for a mandamus directing the respondents to permit the petitioner to cross-examine the respondent No. 2 (applicant).
(2.) Heard learned counsel for the parties.
(3.) It appears that an application for release under Section 21 (1) (a), U. P. Urban Buildings (Regulation of Rent and Eviction) Act, 1972, (hereinafter referred to as the Act only) was filed against the petitioner showing her need for release. A reply to the application by way of written statement was filed denying the allegations mentioned in the application. Respondent No. 2 filed an objection in support of her case. The petitioner filed an application dated 5.7.95 to cross-examine the applicant. This application was rejected by the impugned order. The petitioner has challenged this order.;