CHHOTE LAL NISHAD (D) Vs. RAVINDER KUMAR SRIVASTAVA

JUDGEMENT

(1.) This appeal arises out of the impugned order passed by the High Court of judicature at Allahabad in Writ Petition No. 11 of 2007 (R/C) dated 05.02.2007 in and by which, the High Court has set aside the order passed by the Rent Control Authority as well as by the Appellate Authority, dismissing the Eviction Petition filed by the respondent-landlord.

(2.) The respondent-landlord, a practising advocate, filed an eviction suit, being Suit No. 2 of 2000 and the same was dismissed by the Rent Control/Eviction Officer by order dated 09.01.2001.

(3.) Being aggrieved, the respondent-landlord filed Civil Revision Petition No. 24 of 2001 before the Additional District Magistrate against the order dated 09.01.2001, which also came to be dismissed on 08.02.2002.