- (1.) Heard Sri J.N. Maurya, Advocate, for petitioner and Sri R.K. Mishra, Advocate, for respondent no. 4, Sri Dinesh Singh.
(2.) This writ petition is a glaring example of negligence and lethargy on the part of a statutory body and officials not only in the matter of managing the affairs of the Department, but also in legal matters.
(3.) House No. 11/510, Sooterganj, Kanpur Nagar was on rent with petitioners. They were running a primary school since 1948. The rent admitted between the parties was 72.50 per month including water tax and sewage tax. The area of accommodation in question is 186.63 sq. meter which includes constructed area of 138.9 sq. meter.;