Prakash Krishna, J. - (1.) Heard learned Counsel for the petitioner and perused record.
(2.) Raising a short controversy, present writ petition is at the instance of a tenant of a shop situate at Bazar Govindganj, district Shahjahanpur of which respondent No. 2, Dilip Singh admittedly is the owner and landlord.
(3.) The suit was filed by the landlord on the pleas inter alia that the shop in dispute is a new construction of the year 1974 and the provisions of U.P. Act No. 13 of 1972 are not applicable to the disputed shop as the suit was filed within the exemption period of 10 years from the date of construction.;