MOHAN SINGH NEGI Vs. RAMESH CHANDRA TIWARI

JUDGEMENT

(1.) HEARD Sri Anil Dabral, Counsel for the petitioner and Sri Rajesh Joshi, Counsel for the respondent.

(2.) BY the present writ petition, the petitioner has prayed for quashing of the order dated 9th October, 2003 passed by the Rent Control and Eviction Officer as well as the orders dated 27th September, 2004 and 28th September, 2004 passed by the District Judge, Nainital.

(3.) BRIEFLY stated, the proceedings for vacancy were initiated in respect of the property situate at 265 Jai Lal Shah Bazar, Mallital, Nainital. Petitioner alleges himself to be the tenant and is running a shop in one room of accommodation on the rent of Rs. 600/ - annually since 1979. The father of the petitioner was the tenant of Mr. M.L. Shah and he was running a shop.