AMARJEET SINGH Vs. SHIV KUMARI YADAV

JUDGEMENT

(1.) Heard Ms. Rama Goel "Bansal" and Ms. Shalini Goel, learned counsel for the petitioner.

(2.) The challenge in this petition is to the order dtd. 29/3/2023 passed by the Rent Authority/Additional District Magistrate, Agra as also the order dtd. 15/12/2023 passed by the Rent Tribunal/Additional District Judge, Court No. 13, Agra whereby and whereunder the preliminary objections of the tenant/petitioner about the maintainability of the proceedings under Sec. 21 (2) have been rejected and time for filing written statement has been granted by the Rent Authority.

(3.) The issue raised in this writ petition is purely legal and the Court proceeds to decide the petition on the submissions of the learned counsel for the petitioner and the materials available on record without calling upon the respondent.