Rakesh Tiwari, J. - (1.) HEARD learned counsel for the parties. I have perused the entire record. Learned counsel for the parties were also permitted to file their written arguments alongwith respective citations.
(2.) THE dispute in the writ petition relates to house No. 247 -A, Vikas Nagar, Lakhanpur, Kanpur Nagar of which Sri Sadhari Lal Shukla is admittedly the landlord and owner. The house was constructed in the year 1985 -86 and was assessed for the first time on 1st April, 1986 by the Nagar Mahapalika, Kanpur.
(3.) THE brief facts of the case are that respondent No. 2 had given one room to the petitioner on a monthly rent of Rs. 500.00 in addition to Rs. 50.00 as electric charges per month in the month of November, 1993. The aforesaid room was given for three months upto January, 1994 to the petitioner for preparation of the University Examination, which is evident from Annexure No. 1 to the petition.;