- (1.) Heard learned counsel for the parties.
(2.) By means of the present writ petition, the petitioners hasve challenged the order dated 21.5.2015 passed on the applications 15 Ga and 17 Ga filed under Section 34 read with Rule 22 of U.P. Act 13 of 1972 and the Rules framed thereunder in Rent Control Appeal No. 3 of 2015.
(3.) By means of the application 15 Ga, petitioner-tenant has prayed for calling witnesses P.W.1, P.W.2 and P.W.3 for cross examination on the point of family partition between the co-owners of the disputed accommodation.;