RAJESH GOYAL Vs. LAXMI CONSTRUCTIONS

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal is at the instance of the tenant challenging the order and judgment passed in Writ Appeal No.8420 of 2025 by the High Court of Judicature at Allahabad dtd. 17/7/2025, allowing the landlord's appeal thereby setting aside the order of the Additional District Magistrate (Administration), Saharanpur [Rent Authority], allowing the petition for restoration of proceedings, preferred by the appellant.

(3.) Our order dtd. 22/9/2025 recorded the chequered history of this dispute, in detail. We may reproduce the same: