- (1.) Heard Sri Prashant Singh Gaur, counsel for the petitioner and Sri Abdul Rasheed, counsel for the respondent.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 23.02.2000 (Annexure-1) passed by VIth Additional District Judge, Lucknow.
(3.) Controversy involved in the present case relates to a portion of a house bearing Municipal No. 90/12, Jogendra Pathak Road, Mohall-Maqboolganj, P.S. Husainganj, City-Lucknow in tenancy of Sri Shiv Nath/O.P. No. 3 at a monthly rent of Rs. 12/- (hereinafter referred to as the premises).;