NARAIN LAL Vs. MANJU DEVI RAWAT

JUDGEMENT

(1.) The instant petition is filed under Article 227 of the Constitution of India for quashing and setting aside the judgment and recovery certificate dtd. 14/7/2010, passed by the Appellate Rent Tribunal, whereby Appeal No. 98/2007 was allowed and the judgment and recovery certificate dtd. 20/4/2007, passed by the Rent Tribunal, was set aside.

(2.) The relevant facts, necessary for the just and efficacious adjudication of the instant writ petition, are as follows:-

(3.) Learned counsel for the petitioner-tenant has contended that the impugned order dtd. 14/7/2010 is wholly arbitrary, illegal and erroneous on the face of the record. In order to substantiate upon the said contention, learned counsel raised the following grounds: