S.P.MEHROTRA, J. - (1.) THIS writ petition has been filed by the petitioner, inter -alia, challenging the order dated 27.2.1985 passed by the respondent No. 3 (Annexure -3 to the writ petition) judgment and order dated 19.5.1987 passed by the respondent No. 4 (Annexure -4 to the writ petition) and the order dated 18.9.1987 passed by the respondent No. 4 (Annexure -7 to the writ petition).
(2.) IT appears from the writ petition that the petitioner is the landlord of Bungalow No. 234A, Katra Chand Khan. Shahjahanpur Road, Bareilly of which the respondent No. 1 is a tenant, the rate of rent originally was Rs, 181.25 p. The petitioner moved an application under Section 21 (8) of the U. P. Act XIII of 1972 for enhancement of rent in respect of the said premises to Rs. 5,333.33 per month. Initially, the said application under Section 21 (8) of the U. P. Act XIII of 1972 was rejected by the Rent Control and Eviction Officer, Bareilly by the order dated 22.10.1982.
(3.) THE petitioner filed an appeal against the said order dated 22.10.1982. The appellate authority by its order dated 25.8.1983 allowed the appeal, set aside the order dated 22.10.1982 and remanded the matter to the Rent Control and Eviction Officer, Bareilly for deciding the same again.;