VIMAL GUPTA Vs. PIYUSH KHANNA

JUDGEMENT

(1.) Heard Sri A.S. Srivastava, learned counsel for the petitioner and Sri S.K. Om, learned counsel appearing for the respondent.

(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 6.9.2013 passed by the Additional Civil Judge (Senior Division)/Prescribed Authority, Court No. 12, Allahabad with a further prayer directing the respondents to issue Commission as prayed by the petitioner for inspection of site.

(3.) By the impugned order dated 6.9.2013, Application No. 21-B, filed for issuance of Commission, has been rejected by the Prescribed Authority. While assailing this order, learned counsel for the petitioner contends that while filing the release application, the respondent-landlord has concealed the material facts by not disclosing entire accommodation in his possession and for ascertaining that fact, the petitioner has filed an application for issuing a Commission for inspection of spot and submission of a report.