MOHD UMAR Vs. IIND ADDITIONAL DISTRICT JUDGE MORADABAD

JUDGEMENT

(1.) Since counter-affidavit and rejoinder-affidavit have been exchanged and with the agreement of the parties' counsel this writ petition is disposed of finally.

(2.) This is tenant's writ petition against the judgment and order dated 20.9.1997 passed by respondent No. 1 deciding Rent Control Appeal No. 14/96 connected with Rent Control Appeal No. 15 of 1996 arising out from judgment and order, dated 24.2.1996 passed by the Prescribed Authority, Moradabad, respondent No. 2 in P.A. Case No. 102/94 connected with RA. Case No. 103/94.

(3.) The dispute relates to two shops which are in the tenancy of petitioner Nos. 1 and 2 respectively. Respondent No. 3 is the landlady.