RADHA DEVI SMT Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) This petition has been filed challenging the order dated 8.5.1985 passed by the Additional District Judge, Rampur in Rent Appeal No. 77 of 1984 Smt. Mithilesh Kumari and five Ors. v. Dharam Pal and Anr. whereby the preliminary objection of the petitioner regarding the maintainability of the appeal has been rejected and date was fixed for hearing of the appeal on merits.

(2.) I have heard Sri P.K. Singhal, learned Counsel for the petitioner and the learned Standing Counsel.

(3.) A counter-affidavit has been filed by Smt. Ramo Devi Gupta, Advocate appearing for the respondent Nos. 2 to 7, however, even in the revised list no one is present to press the counter-affidavit on behalf of the respondent Nos. 2 to 7. Since the same is on record it is being examined.