(1.) Heard learned Counsel for the parties and perused the record. This writ petition has been filed with the prayer to quash the impugned orders dated 16.1.2010 and 1.4.2010, appended as Annexures-5 and 7 to the writ petition, passed by respondent No. 3/Prescribed Authority.
(2.) The brief facts of the case are that respondents No. 1 & 2/landlords filed P.A. Case No. 31 of 2003: Deepak Kumar Mehra and another v. Sri Bhuwanesh Chandra Agarwal before the Prescribed Authority/Judge Small Cause Court, under section 21(1)(a) of Act No. 13 of 1972 for vacating the shop in dispute which was purchased by them through registered sale-deed dated 16.11.2000.
(3.) During the pendency of the suit, the petitioner filed application No. 97A for amendment in the written statement. The application was objected to by the respondents-landlords on the ground that the new facts which are sought to be brought to the notice of the Prescribed Authority are vague. After hearing, the Prescribed Authority rejected the amendment application of the petitioner vide his order dated 16.1.2010.