Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record. Issue notice to respondent No. 1 returnable at an early date.
(2.) Apart from normal mode of service by R.P.A.D., the Counsel for the petitioner shall take steps to personally serve respondent No. 1 within 10 days from today. The service shall be affected within two weeks thereafter. The affidavit of service shall be filed by the next date of listing. The notice shall indicate that the counter-affidavit has to be filed within one moth. Rejoinder affidavit may be filed within two weeks thereafter.
(3.) The petitioner was tenant on the first floor of building situate at Katre Shahid, Moradabad which consists of 208 sq. ft. covered area with wooden battens roof, 108 sq. ft. covered area with R.B. roof slab and 126 sq. ft. sahan with toilet and stair on monthly rent of Rs. 350/-. Admittedly, respondent No. 1-landlord had demanded rent of the accommodation in dispute at the rate of Rs. 1250/- per month in the year 1999, which has been enhanced to Rs. 1884.10 by the Additional District Judge, Court No. 7 vide order dated 31.8.2006 in appeal, hence this writ petition by the petitioner.;