KAMLESH KUMAR SRIVASTAVA Vs. GORAKH NATH SINGH

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) THE present writ petition has been filed by the petitioner seeking quashing the impugned order dated 10.12.2014 passed by the Prescribed Authority in P.A. Case No. 53 of 2002 and commanding the Prescribed Authority to permit the petitioner for cross -examining Sri Ashok Kumar Singh.

(3.) LEARNED counsel for the petitioner submits that the house in question was allotted in the year 1966 to the father of the petitioner by the rent control and eviction officer. Thereafter the respondent no.1, Gorakhnath Singh has filed an application under Section 21 (1) (a) of the Act 13 of 1972 against the petitioner and other legal heirs with an averment that he is the landlord and owner of the premises in dispute. During the pendency of the application under Section 21 (1) (a) the applicant Gorakhnath Singh expired and his heirs have been substituted. It is further contended that the petitioner filed written statement and argued that the plaintiff had filed two affidavits in evidence and there were minor discrepancies in the said affidavits for which an application was moved by the petitioner for summoning respondent 1/2 Ashok Kumar for his cross examination which has been rejected.