S.D.Agarwal, J. - (1.) This is a petition under Art. 226 of the Constitution of India arising out of proceedings under the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, U. P. Act XIII of 1972, (hereinafter referred to as the Act).
(2.) The property in dispute is 345, Lala Bazar Almora, the building was formerly known as Debating Club and now as Desh Bhakti press.
(3.) Sri Tara Chand Joshi and Jagannath Joshi were originally the owners of the said property. In December, 1974, the property was sold to Kishori Lal, opposite party No. 4. Initially the property was let out to the District Congress Party, Almora. In 1969 when there was a split in the Congress Party, it came into the possession of the District Congress Committee (Organisation) which continued in its possession. On 10th Tune, 1976 one Dharma Nand Pandey who was the President of the District Congress Committee (Organisation) joined the Congress (I) on 11th July, 1976. Dharma Nand Pandey moved an application before the Prescribed Authority that the Congress (Organisation) has vacated the premises and now if may be allotted to the Congress (I). When this application was moved, then the landlord Kishori Lal moved three applications one after another on 22-7-76, 29th July, 1976 and 2-8-76 Annexures 2, 3 and 4 to the writ petition for release.;