TAHIR HUSAIN @ GUDDU Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Vakalatnama of Sri S.K. Mehrotra filed today on behalf of respondent be kept on record.

(2.) The present writ petition has been filed for quashing the orders dated 2nd February, 2009 (Annexure 6 to the writ petition) and order dated 13.8.2007 (Annexure 5 to the writ petition).

(3.) The facts arising out of present writ petition are that petitioner claims to be tenant of opposite party No. 3, who is the landlord and petitioner is tenant on monthly rent of Rs. 300/-, Rs. 350/- and Rs. 400/- respectively of the three shops sitauted at D.C. Road, Katchery, Lakhimpur Kheri. The aforesaid shops are old in tenancy since 1979, 1981 and 1984 respectively. Respondent No. 3 sent a notice of demand terminating the tenancy on 22.6.2001 claiming arrears of rent amounting to Rs. 2100/- and to quit the premises. A notice was served upon petitioner on 28.6.2001. On being served with notice, a reply was sent by petitioner.