Dilip Gupta, Mukhtar Ahmad, J. - (1.) The petitioner claims to have entered into an agreement with the respondents for installing a mobile tower on his agricultural land. According to the petitioner the rent that was agreed upon was Rs.2900/- per month but only Rs.25,00/- has been paid by the respondents.
(2.) This petition has been filed for a direction upon the respondents to pay the arrears of rent.
(3.) Sri Subodh Kumar learned counsel appearing for the respondents states that the rent has been paid to the petitioner in accordance with terms of the agreement.;