NARAYAN MAHROTRA Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) This petition has been filed praying for quashing of the order dated 19.1.2018 passed by the learned Additional District Judge, Court No. 15, Kanpur Nagar in Rent Control Appeal No. 51 of 2016 (Shri Narain Mehrotra v. Rajesh Kumar Gupta) and also to set aside the order dated 6.4.2018 by which the Recall Application of the petitioner has been rejected, with a further direction to the learned Additional District Judge to decide the Application No. 60-C dated 19.1.2018 filed by the petitioner afresh after inviting objections from the respondent no. 2.

(3.) The case set up by the learned counsel for the petitioner/tenant is that the petitioner is a tenant of a portion of ground floor of house No. G-9, Shanti Nagar, Kanpur Nagar. The aforesaid house was under the ownership of late Kishori Devi and after her,the house was inherited by her legal heirs and they became joint owners of the aforesaid house.