- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The facts of the case is that one Husain Shah executed a rent deed and transferred the disputed shop to the petitioner on 27.3.2008, averring therein that petitioner was doing business since 2005-06. Pursuant to the order dated 10.12.2009, the name of the respondent no. 6 was mutated. Petitioner has filed Misc. Suit being No. 32 of 2011 claiming disputed rent. Learned Civil Judge (Junior Division) in the said suit passed order on 21.9.2013 which reads thus- 586904-1
(3.) It further appears that application bearng No. 1041, filed by the petitioner for transfer of tenancy right was dismissed on 10.12.2009 by the Executive Engineer, Nagar Palika Parishad, Jalaun and his decision was communicated to the petitioner on 6.1.2010. Petitioner has challenged that order by filing appeal bearing No. 1 to 2010 before the District Magistrate, Orai which was dismissed vide order dated 23.1.2014, holding thus- 586904-3;