PROMOD KUMAR Vs. RAM PALAT

JUDGEMENT

(1.) Leave granted.

(2.) This is an appeal arising out of interim order dated 26th October, 2006 and order dated 8th February, 2007 both passed by a learned Judge of the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 30272 of 1998 and Modification Application No. 260414 of 2006 respectively.

(3.) We have heard learned Counsel for the parties and examined impugned orders as well as other materials on record. From the impugned orders, we find that the rate of rent payable by the tenants was Rs. 25/- per month, which has been increased by the High Court to Rs. 1500/- per month from October, 2006. Admittedly, the landlord (respondent herein) was the writ petitioner before the High Court, in which he has challenged the order of the Appellate Authority, by which the Appellate Authority had set aside the order of eviction passed by the prescribed Authority.