SARDARAMRIK SINGH Vs. SHASHIKANT AND 5 OTHERS

JUDGEMENT

(1.) Heard Sri Pankaj Saxena, learned counsel for the defendant- petitioner/tenant and Sri Kunwar Ajay Singh, learned counsel for the plaintiff-landlord/respondent Nos. 2 and 3.

(2.) The respondent no.1 had filed an application under Section 12 of U.P. Act No.13 of 1972 being Case No.17 of 2014 (Shashikant Shukla v. Amreek Singh) before the Rent Control and Eviction Officer, Kanpur Nagar with respect to House No.122/409 Mataiya Purwa, district Kanpur Nagar. By an order dated 17.8.2017, in the aforesaid Case No.17/2014, the disputed house was released in favour of respondent nos. 2 and 3.

(3.) Against the aforesaid order dated 17.8.2017, defendant- petitioner/tenant has filed a Revision No.33 of 2017 ( Sardar Amreek Singh v. State of U.P. ), which is said to be pending in the court of District Judge, Kanpur Nagar in which an interim order dated 24.11.2017 has been passed, providing that the defendant- petitioner/tenant shall pay rent of Rs.15,000/- per month.