Krishna Murari, J. - (1.) Heard Sri P.K. Jain, learned Counsel for the petitioner and Sri G.K. Khanna appearing for the respondent No. 5.
(2.) The respondent No. 2 to 9 filed SCC Suit No. 52 of 1994, for arrears of rent and ejectment. The suit was contested by the petitioner. Apart from other one of the grounds taken in the written statement was that provision of the U.P. Act No. XIII of 1972, are applicable over the premises in dispute.
(3.) During the pendency of the proceedings the respondent/landlord moved an application to summon the municipal record relating to the sanction of map for construction of the building. The application was moved on the ground that the original sanction order has been misplaced and the application for issuing of the certified copy of the same has been rejected by the municipal authority as such the record may be summoned. The trial Court vide order dated 10.12.1997 dismissed the application. Aggrieved the respondent/landlord filed a revision. The Revisional Court vide order dated 12.12.1997 allowed the same against which the instant writ petition has been filed.;