- (1.) Heard Sri D.C. Mukherjee, learned Counsel for the petitioner and Sri S.K. Mehrotra, learned Counsel for the respondent.
(2.) By means of present writ petition the petitioner has challenged the order dated 6.8.1991 passed by Ist Additional District Judge, Kheri in Rent Appeal No. 2 of 1990 and the order dated 5.3.1990 passed by Civil Judge/Prescribed Authority, Kheri in P.A. Case No. 1/1987.
(3.) The controversy in the present case relates to a house which is situated in Mohalla Idgah Nai Basti, district Lakhimpur Kheri is bounded as under: East- Sitapur road West- building of late Sri Puttu Lal North- jahjam Road South- Godown wineshop;