- (1.) This writ petition is directed against the impugned order dated 25.10.2011 passed by the District Judge, Kanpur Nagar in Rent Revision No. 69 of 2011, whereby the rent of the disputed premises was enhanced but no order on the stay application was passed. Brief facts of the case are as follows: The petitioner claims himself to be the tenant of the disputed premises which was declared vacant and released in favour of the landlord by order dated 22.6.2011. Being dissatisfied with the said order, petitioner filed revision No. 69 of 2011 under section 18 of U.P. Act No. 13 of 1972 (in short the Act). The petitioner along with the said revision, also filed an application for staying the orders dated 22.6.2011 and 13.7.2011. On 22.9.2011, the revision was admitted and the notice was issued to the opposite parties fixing 24.11.2011. On 18.10.2011, petitioner filed an application stating that the notice has been received from A.D.M. City Kanpur for eviction from the disputed premises, as such it was prayed that the operation of the impugned orders dated 22.6.2011 and 13.7.2011 be stayed.
(2.) The Court directed to place the matter on 25.10.2011. On 25.10.2011, even though the revision was admitted and the Revisional Court enhanced the rent from Rs. 300/- to 1800/- but no interim order was passed by the District Judge either granting the stay order or rejecting the stay application. Hence, the present writ petition.
(3.) Heard learned Counsel for the petitioner and perused the record of the case.;