RAJAN KHANNA Vs. VIKAS GUPTA @ JIMMI AND ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 27.10.2015, passed by learned Civil Judge (J.D.), Haldwani, District Nainital in Rent Control Case No. 08 of 2014, Vikas Gupta and another vs. Rajan Khanna.

(2.) The landlord filed an application for eviction. The tenant resisted the same. The landlord filed affidavits of four witnesses. The tenant moved an application (paper no. 20C) for granting him opportunity to cross-examine the landlord's witnesses, which was refused by the Prescribed Authority vide impugned order. Hence the present writ petition.

(3.) Relevant part of Section 21 of the U.P. Urban Building (Regulation of Letting, Rent and Eviction) Act, 1972 reads as under: