Poonam Srivastav, J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Sri S.D. Kautilya, counsel for tenant/petitioner.
(3.) The dispute relates to shop no. 155, situated in Mohalla Kanoongoyan, Meerut. Release application was preferred by landlady under Section 21 (1) (a) of U.P. Act No.XIII of 1972 (hereinafter referred to as the Act). Release application was allowed by Prescribed Authority vide judgment and order dated 30.11.2006. Against the order of Prescribed Authority, appeal no. 164 of 2006 under Section 22 of the Act was filed. The Special Judge (SC/ST Act) Meerut, confirmed order of Prescribed Authority vide judgment and order dated 25.8.2009. Both the judgment and orders are impugned in the instant writ petition.;