- (1.) By means of present writ petition the petitioner has challenged the order dated 8.12.2009, passed by respondent No. 1 District Judge, Hardoi passed in Rent Appeal No. 6 of 2006, Ashok Kumar Gupta v. Laxmi Prakash Gupta, thereby rejecting the petitioner's application for amendment.
(2.) Heard Sri Anurag Narain, learned Counsel for the petitioner and Sri R.N. Tilhari, learned Counsel for the respondent.
(3.) The facts in brief as submitted by Anurag Narain, learned Counsel for the petitioner are that initially a release application under Section 21 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act was moved by the respondent No. 2/landlord on 13.8.1999 for the release of a shop, which is in the tenancy of the petitioner and on the basis of the same a P.A. Case No. 4 of 1999 had been registered before the Prescribed Authority, after exchanging of the pleadings and documentary evidence the release application was allowed by the Prescribed Authority by order dated 9.10.2009. The order dated 9.10.2009 was challenged by the petitioner by way of an appeal (Appeal No. 6/2006) before the respondent No. 1.;