ZAFAR KHAN Vs. HAJI MUSTAQ AHMED & ANR.

JUDGEMENT

(1.) This writ petition is directed against the order dated 15.3.2011 passed by the Rent Tribunal, whereby the Rent Tribunal has accepted the application filed by the respondent and has directed to supply legible copies to the petitioner on payment of cost of Rs.1,000.00.

(2.) A petition seeking eviction of the petitioner-tenant was filed by the respondent.

(3.) An application was filed by the petitioner complaining about the copies of the documents being not legible. By order dated 24.5.2008, the Tribunal directed supply of legible copies within a period of seven days. When within a period of seven days, the legible copies were not supplied, by order dated 31.5.2008, the Tribunal directed removal of documents (photographs) from the record. Where after, an application dated 18.9.2008 was filed by the respondent seeking recall of the order dated 31.5.2008, which application was also dismissed on 21.2.2009.