SONIA Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This writ petition has been filed for issuance of a writ, order or direction in the nature of certiorari for quashing the impugned order dated 24.7.2006 passed by the Rent Control and Eviction Officer, Saharanpur in Rent Control Case No. 48 of 2007, Hardeep Singh Vs. Kamod Jain

(3.) The dispute in the present case relates to shop no. 14/1225/4 situated at Mahendra Market Kisanpura, District Saharanpur of which Kamod Kumar Jain son of late Sri Mahendra Lal Jain resident of 13/229 Jaatwan street Saharanpur is the landlord.