Ritu Raj Awasthi, J. - (1.) Heard learned counsel for the appellant and perused the records.
(2.) This writ petition has been filed challenging the impugned order dated 6.2.2016 passed by the Additional District Judge, Bulandshahar in Execution Case No. 1 of 2014; Surajbhan v. Smt. Manorama Devi.
(3.) Learned counsel for petitioner submits that the petitioner is a tenant in the property in question. In the SCC suit for arrears of rent and ejectment it is admitted by the opposite p ies that UP Act No. 13 of 1972 would not be applicable, however the learned court below has proceeded to decide that the court has full jurisdiction to decide the suit as it is amenable to its jurisdiction.;