Sudhir Narain Agarwal, J. - (1.) THIS writ petition is directed against the order dated 1.9.1999 passed by the Prescribed Authority rejecting the application (44 -B) of the petitioner to dismiss the petition. Briefly, stated, the facts are that the respondent No. 2 filed an application under Section 21(1)(a) of U.P. Act No. 13 of 1972 against the petitioner for releasing the disputed property on the ground of bona fide need.
(2.) DURING the pendency of the case the petitioner filed an application for discovery of certain facts. The application was allowed. The petitioner filed application (44 -B) to dismiss the petition on the allegations that the respondent No. 2 did not comply with the order. This application has been rejected by the Prescribed Authority by the impugned order dated 1.9.1999.
(3.) I have heard Sri T.N. Govil, learned Counsel for the petitioner and Sri Yashrath, learned Counsel for the respondent.;