JAIPAL SINGH Vs. SMT. SUDHA RANI

JUDGEMENT

(1.) By means of the present petition, petitioner seeks following relief:

(2.) This is tenants petition under Art. 227 of Constitution of India against the order dated 13.2018 passed by learned 1st Additional District judge, Rishikesh, District Dehradun in Rent Control Appeal No. 08 of 2016 Jaipal Singh Vs. Smt. Sudha Rani. By the said order, petitioner's application for inspection of the premises in question, which was purchased by the landlord on 31.10.2007, has been rejected by holding that inspection of the premises is not required.

(3.) Brief facts of the case are as follows: