- (1.) Heard learned counsel for petitioner and Sri Bireshwar Nath, learned counsel for respondent no.2.
(2.) This petition under Article 226 of the Constitution of India challenges the validity of the order dated 22.01.2016 passed by Additional District Judge, Rae Bareli whereby the application moved by the petitioner for issuing a commission to gather certain facts has been rejected.
(3.) The appeal preferred by the petitioner under Section 22 of U.P. Urban Buildings (Regulation of Letting Rent and Eviction) Act, 1972 against the judgement and order dated 30.09.2011 passed by the Prescribed Authority is still pending.;