- (1.) HEARD learned Counsel for the parties and perused the record.
(2.) THIS writ petition has been filed by the tenant under Article 226 read with Article 227 of the Constitution of India for quashing of order dated 14. 8. 2001 appended as Annexure No. 10 to the writ petition. By the impugned order aforesaid, the Additional District Judge, Bareilly allowed the Rent Control Appeal No. 21 of 2001 setting aside the order dated 24. 1. 1994 passed by the Prescribed Authority/additional District Judge in Case No. 56 of 1991, Vishnu Kumar v. Surendra and others.
(3.) THE Prescribed Authority by the order dated 24. 1. 1994 had rejected the application of the landlord under section 21 of the Uttar Pradesh Buildings (Regulation of letting, Rent and Eviction) Act, 1972 (hereinafter referred to as U. P. Act No. 13 of 1972) which was challenged in the aforesaid appeal.;