PREM NATH SHARMA Vs. KRISHNA SINGH AND ANOTHER

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record. This writ petition has been preferred by the petitioner challenging the validity and correctness of the order dated 5.8.2010, appended as Annexure-8 to the writ petition passed by the Additional District Judge/Special Judge (Anti Corruption), Varanasi in Rent Appeal No. 78 of 2008, Gangajali and another versus Krishna Singh whereby the amendment application has been rejected.

(2.) Brief facts of the case are that P.A. Case No. 45 of 2003, under section 21(1)(a) of U.P. Act No. 13 of 1972 was filed by the mother of respondent No. 1 against the petitioner and his mother Smt. Gangajali in the Court of First Additional Civil Judge/Prescribed Authority, Varanasi for ejectment of the petitioner from shop No. 2 of house No. 48/139-A Mohalla-Misir Pokhara, Varanasi on the ground that she was the landlady of the shop in question and was in bona fide need of the same.

(3.) The petitioner and his mother filed their written statements denying the plaint allegations.