MAYANK MITTAL Vs. DISTRICT JUDGE/RENT TRIBUNAL

JUDGEMENT

(1.) Heard Sri Nipun Singh, learned counsel for the petitioner and Sri Sundeep Agarwal, learned counsel representing the plaintiff-respondent no. 3.

(2.) The learned Standing Counsel has accepted notice of the Writ Petition on behalf of the State-Respondents.

(3.) The instant Writ Petition at the instance of the Tenant/petitioner has been filed for quashing the order dtd. 11/3/2024 passed by the District Judge/Rent Tribunal, District Gautam Budh Nagar/Respondent no. 1, in Misc Case No. 58 of 2024 (Mayank Mittal Vs. Pooran Dev Adlakha (Deceased) and others) so far as it relates to the direction to deposit the pre-deposit 50% payable amount with the Rent Authority-Respondent no. 2 and file the receipt in the Appeal under Sec. 35 of the UP Act No. 16 of 2021 and only thereafter press the Appeal.