Sudhir Agarwal, J. - (1.) Heard learned Standing Counsel for the petitioner and perused the record.
(2.) This is a writ petition arising out of proceedings under Section 21(8) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972").
(3.) The writ petition is directed against order dated 26.5.2001 passed by Rent Contrl and Eviction Officer, Mathura determining rent of premises in dispute i.e. House No.668 situated at Bharatpur Gate, Mathura at Rs. 4,847/- per month w.e.f. 9.2.1997 and appellate order dated 13.5.2002 dismissing appeal.;