Saeed-Uz-Zaman Siddiqi, J. - (1.) By means of this writ petition, the petitioner has sought for writ in the nature of certiorari quashing the judgment and order dated 10.09.2007 and 07.12.2009 passed by Rent Control and Eviction Officer, Sultanpur, by which the application of landlord for determination of standard rent was rejected and Rent Appeal No. 03 of 2007 passed against this judgment has also been dismissed by Additional District Judge, Sultanpur.
(2.) I have heard learned counsel for the petitioner as none appeared on behalf of the opposite parties. Immediately after conclusion of arguments, by learned counsel for the petitioner, learned counsel for the opposite parties appeared and prayed for adjournment. He was asked to argue after half an hour. But he did not appear thereafter nor prefer to argue the case.
(3.) Admittedly, one Hardeo Prasad, father of opposite party nos. 2 to 7 was tenant of the disputed shop which was owned by the petitioner and he is the landlord. The said Hardeo Prasad died and the writ petition has been filed by substituting his legal representatives.;