- (1.) The Petitioner owns Bungalow No. 7/182, in Sarupnagar at Kanpur. A portion of it is in the occupation of Kailash Kishore Verma, opposite party No. 1 as tenant since 1946. The latter made a petition to the Rent Control and Eviction Officer under Section 7-D of the U.P. (Temporary) Control of Rent and Eviction Act (III of 1947) charging the Petitioner with having cut off water connection and praying that he might be ordered to restore the said connection.
(2.) The Petitioner denied that there had ever been any pipe at the place alleged by the opposite-party and naturally deniend having removed that pipe.
(3.) The parties filed affidavits before the Rent Control and Eviction Officer. The House Inspector inspected the locality and made a report. Thereafter the Rent Control and Eviction Officer himself made an inspection. He passed an order on the 13th of January, 1954 the substance of which is summarised in the last paragraph, which runs as follows: Thus from the reasons referred above I do not consider that there is any case where amenities of water has been withheld by the landlord and the application of the applicant is therefore rejected.;