Anjani Kumar Mishra, J. - (1.) Heard Shri Sumit Daga, learned counsel for the petitioner.
(2.) The instant writ petition seeks a writ of certiorari for quashing the order dated 14.10.2016 passed by the Prescribed Authority in PA Case No. 49 of 2014, under Section 21 (1) (a) of U.P. Act No. 13 of 1972.
(3.) The accommodation in dispute is a non-residential accommodation, namely a shop. After the evidence of the parties had been adduced, it appears that the tenant-opposite party filed an application for amendment of its written statement to incorporate a plea that the mandatory six months notice provided by the second proviso to Section 21 (1) had not been given to him.;