- (1.) Heard Sri Adnan Ahmad, learned Counsel for the petitioner and Smt. Ketki Srivastava on behalf of respondent No. 3. By means of the present writ petition, the petitioner has challenged the order dated 25.5.2010 (Annexure-1) passed by O.P. No. 1/Prescribed Authority/Civil Judge (Sr. Div.) Unnao by which the petitioner's application for issuance of Advocate/Commission for inspection of the spot has been rejected.
(2.) In brief, the facts of the present case are to the effect that the controversy of the case relates to two shops numbered as 181 and 182 situated at Mohalla Moti Nagar, Pd. Baldev Bihari Road, Station Road, I.B.P. Chauraha, Unnao, the O.P. No. 2 is the owner/landlord of the said shops, he moved an application before the Prescribed Authority/Civil Judge (Sr. Div.), Unnao under section 21(2) of the Urban Building (Regulations of Letting, Rent & Eviction) Act, 1972 on 2.1.2008 and on the basis of the same PA Case No. 1/2008 has been registered before the O.P. No. 1.
(3.) In the said case, the objections has been filed by the petitioner and thereafter he had filed the additional objection in order to support his case. On 10.5.2010, petitioner moved an application for issuing an Advocate Commissioner for inspection of the spot, the same was rejected by O.P. No. 1 by order dated 25.5.2010, hence the present writ petition has been filed.;