KANTI PRASAD Vs. IIIRD A.D.J., GHAZIABAD

JUDGEMENT

(1.) Heard Sri S.O.P. Agarwal, learned Counsel for the landlord petitioner and Sri R.N. Bhalla learned Counsel for tenant respondents.

(2.) This writ petition arises out of eviction/release proceedings initiated by andlord petitioner against tenant respondent No. 3 under Sec. 21 of U.P. Act No. 13 of 1972. Property in dispute is a shop situate in Ghaziabad. The release application was registered as P.A. case No. 37 of 1978 and was dismissed by Prescribed Authority, Ghaziabad on 23.10.1980. Against the said judgment and order Misc. appeal No. 163 of 1980 was filed which was allowed by IIIrd A.D.J. Ghaziabad on 23.10.1982. The said judgment was set aside by this Court on 20.1.1982 through judgment passed in writ petition No. 13100 of 1982 and matter was remanded to appellate Court. The appellate Court thereafter dismissed the appeal on 15.7.1983, hence this writ petition.

(3.) Unfortunately during the pendency of writ petition both petitioners landlord as well as tenant respondent have died and have been substituted by legal representatives.