M.P. Singh, J. - (1.) HEARD learned counsel for the parties. The only question involved in this case is whether the petitioner is entitled to cross -examine Dharam Kumar, respondent No. 2, the landlord. This Controversy had earlier come before this Court and the matter was finally decided by Hon'ble S.K. Mookerji, J. on 28 -7 -1988. He has permitted the petitioner to move a fresh application for permission to cross -examine Dharam Kumar.
(2.) THEREAFTER the petitioner filed a fresh application on 12 -6 -1988 praying that all the persons who have filed affidavits on behalf of the landlord Dharam Kumar may be permitted to be cross -examined by him. The Court has rejected the said prayer. In my opinion it has been rightly done. The petitioner is only entitled to cross -examine Dharam Kumar, the landlord. Sri A.K. Gupta appearing on behalf of the landlord has no objection for such an order to be passed by this Court. Accordingly I allow the writ petition and permit the petitioner to cross -examine Dharam Kumar who will appear as a witness. The Prescribed Authority is directed to dispose of the matter expeditiously within a period of two months from the date of presentation of a certified copy of this order before him. A copy of this order may be issued to the learned counsel for the parties within a week on payment of usual charges.;