RITU RAJ AWASTHI,J. - (1.) NOTICE on behalf of opposite party no.1 has been accepted by Mr. Manish Kumar, Advocate. For the order proposed, there is no need to issue notice to opposite party no.2.
(2.) HEARD counsel for the parties. The writ petition has been filed challenging the order dated 29.7.2011 passed by the learned Additional District and Sessions Judge, Lucknow in Rent Appeal No.59 of 2007 (Manoj Kumar Vs. Smt. Shashi Gupta).
(3.) IT is submitted by the learned counsel for the petitioner that the petitioner during the pendency of the Rent Appeal had moved an application which was registered as C-29 for local inspection and commissioner report. The said application has been rejected by the impugned order.;