- (1.) By means of this petition the petitioner who is the landlord of the accommodation in dispute is challenging two orders both passed in two appeals filed by him, one against an order rejecting a review petition filed by the petitioner and another against an order directing restoration of possession to the tenant in consequence of setting aside of an ex parte order obtaining by the petitioner against the tenant under Section 21(1)(a) of U.P. Act No. 13 of 1972.
(2.) Learned counsel for the petitioner fairly conceded that so far as the order passed on the appeal of the petitioner which was directed against the order rejecting his review petition is concerned, he has nothing much to say. I have looked into that order and I am not satisfied that the order dismissing the petitioners appeal against that order suffers from an error much less on apparent on the face of the record.
(3.) Learned counsel for the petitioner, however, vehemently assailed the correctness of the order passed by the appellate Court in the other Miscellaneous Appeal No. 37 of 1979. That appeal, as observed above, was directed against an order dated 13.1.1979 passed by the Prescribed Authority, Fatehabad directing what may be termed an order of restitution consequent upon the setting aside of an ex parte order obtained by the landlord.;