KALAWATI & OTHERS Vs. PRADEEP KUMAR & ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioners seek following reliefs, among others:

(2.) In proceedings pending before the Prescribed Authority / Civil Judge (Sr. Div.), Dehradun, O.P. / tenant filed three applications, namely, (i) for cross-examining the witnesses of landlord-applicant; (ii) local inspection through civil court Amin and (iii) for filing remaining evidence at the stage of tenant's evidence. Such applications were dismissed by learned Prescribed Authority. Hence, present writ petition.

(3.) Learned counsel for the parties consented that first two reliefs may be dismissed but the third relief should be granted in favour of the tenant-petitioner.