K.P.Singh, J. - (1.) This is a landlord's writ petition under Article 226 of the Constitution against the order of the 6th Additional District Judge, Shahjahanpur, dated 15-7-1983 in Appeal No. 18 of 1983 Ram Swaroop v. Uttar Pradesh Rajya Sahakari Bhumi Vikas Bank.
(2.) The petitioner had applied for enhancement of rent under Section 21 (8) of U. P. Act No. 13 of 1972 against opposite party No. 1 on the ground that the Market value of the building in question was Rs. 1,80,000 and that the opposite-party No 1 was tenant of the building in question at the rate of Rs. 100/- as rent per month and should pay to the petitioner Rs. 1,500/- monthly rent under the proviso to Section 21 (8) of the Act.
(3.) The claim of the petitioner was contested by the contesting opposite party but the prescribed authority through its order dated 29-1-1983, contained in Annexure II attached with the writ petition, enhanced the rent to the tune of Rs. 350/- per month from monthly rent of Rs. 100/-. Aggrieved by the order of the trial Court the petitioner had preferred an appeal which was decided by the Appellate Court through its judgment, dated 15-7-1983, contained in Annexure 4 attached with the writ petition. Aggrieved by tbe order of the appellate authority the petitioner has approached this Court under Article 226 of the Constitution.;