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Ganesh Chandra Agarwal vs IXth Addl. District Judge,Agra and Others

Allahabad High Court · Decided on 1 August 2000 · Citation: (2000) 08 AHC CK 0073

HON’BLE JUDGES
O.P.Garg, J
ACTS & SECTIONS REFERRED
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
RESULT
Disposed Of
CASE NUMBER
Civil Miscellaneous Writ Petition No. 32169 of 2000
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Judgment

3 paragraphs · 218 words

O.P. Garg, J.—Heard Sri A.K. Gupta learned counsel for the petitioner as well as Sri Santosh Kumar in opposition for Respondents 3 to 10 who are landlord.

2.

The petitioner who is a tenant has filed a Civil Appeal No. 53 of 2000 against the order of release passed under Section 21 (1) (a) of Act No. 13 of 1972. The appeal is pending before IXth Additional District Judge, Agra. The parties'' Counsel agree that the appeal which involves certain complicated questions of facts and law, may be directed to be decided by some Senior Court.

3.

After having heard the learned Counsel for the parties, I am inclined to dispose of this writ petition by invoking my supervisory jurisdiction conferred under Article 227 of the Constitution of India with the direction that Civil Appeal No. 53 of 2000 shall stand transferred from the Court of IXth Additional District Judge, Agra to the Court of 1st Additional District Judge, Agra who shall decide the same with all expedition preferably within a period of three months. Sri A.K. Gupta learned Counsel for the petitioner states that the petitioner shall afford full cooperation in the disposal of the appeal at an early date. The parties are directed to appear before the 1st Additional District Judge, Agra on 17th August, 2000.