BABOO LAL Vs. SHIV KUMARI

JUDGEMENT

(1.) By means of this petition under Article 226 of the Constitution of India, the tenant has questioned the correctness of the order-dated 12.6.2000 (Annexure-9 to the writ petition) passed by Rent Control and Eviction Officer, Kanpur Nagar (respondent No. 2).

(2.) Counter-affidavit and rejoinder-affidavit have been exchanged between the parties and are on record.

(3.) I have heard Sri Arun Kumar Singh, holding brief of Sri Vipin Sinha, learned Counsel for the petitioner and Sri Shashi Kant Gupta, learned Counsel for respondent No. 2 and have perused the record carefully.