Mukteshwar Prasad, J. - (1.) This petition has been filed for quashing the orders dated 7.8.1986 passed by Additional District Judge, Kanpur Nagar on the application of the tenant and in Rent Appeal No. 129 of 1985. Smt. Sushila Saigal v. K.P. Arora and others , and for setting aside the order dated 14.6.1985 passed by respondent No. 2, in prescribed authority Case No. 159 of 1981. K.P. Arora and others v. Smt. Sushila Saigal and others , The petitioner has further prayed for quashing the order dated 28.5.1985 passed by respondent No. 3 for transferring the aforesaid rent case from the Court of prescribed authority to the Court of respondent No. 2.
(2.) I have heard learned Counsel for the petitioner at length.
(3.) Notices were issued to the landlords-respondents twice. However. no one has put in appearance on behalf of the respondents and no counter-affidavit has been filed on their behalf. The petition was admitted on 24.9.1992.;