Suneet Kumar, J. - (1.) Heard Sri V.K. Mishra, learned counsel appearing for the petitioner and Smt. Usha Kiran, learned counsel appearing for the respondents.
(2.) The petitioner/landlord has come up in writ petition seeking execution of an order dated 16.10.2014 passed by the Prescribed Authority/Additional District Judge, Court No.16, Kanpur Nagar in Rent Appeal No.94 of 2014 (U.P. Power Corporation v. Ajeet Kumar Jain ).
(3.) The respondent/Corporation is the tenant of the premises No.120/508 and 120/509, Shivaji Nagar, Kanpur Nagar. The petitioner made an application under Section 21(8) of the Act No. XIII of 1972, for enhancement of the rent. The application was allowed. Aggrieved, the respondent/Corporation preferred an appeal which was dismissed.;