SHISHIR KUMAR,J. - (1.) HEARD Sri H.M. Srivastava learned Counsel for the petitioner and Sri Kshitij Shailendra, learned Counsel appearing for the re­spondents.
(2.) THIS writ petition has been filed for quashing the order passed by the respondent-authorities dated 20.3.2009, Annexure-9 to the writ petition as well as the order dated 16.9.2009, Annexure-11 to the writ petition. It appears that respondent being a landlord filed an application for re­lease of the said accommodation which is in possession of the petitioner con­sisting of one room. The prescribed authority after considering the claim of the parties, has come to the conclusion that the need of the landlord is genuine and bona fide, as such the application was allowed and the appeal filed by the pe­titioner has been dismissed. Hence, the present writ petition.
(3.) SRI H.M. Srivastava, learned Counsel appearing for the petitioner submits that being a trust property, unless and until there is a permission by the Competent Court, the part of the property of the trust cannot be sold, therefore, suit filed by respondent was not maintainable.;