S.P.MEHROTRA, J. - (1.) SUPPLEMENTARY affidavit filed today be taken on record.
(2.) THIS writ petition has been filed by the petttioner under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 30.11.1998 (Annexure -3 to the writ petition) passed by the IXth Additional District Judge, Kanpur Nagar in Rent Revision No. 4 of 1996 and the order dated 20.12.1995 passed by the Rent Control and Eviction Officer/A.C.M.M. Vth, Kanpur Nagar. No copy of the said order dated 20.12.1995 has been filed along with the writ petition. This writ petition was directed to be listed along with the record of Writ Petition No. 44827 of 1998. The record of the said Writ Petition No. 44827 of 1998 has been placed before me today.
(3.) THE dispute relates to a portion of the House No. 110/211 Ram Krishna Nagar, Kanpur. The said portion has been referred to hereinafter as the 'disputed portion'.;