RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THE petitioner is tenant of a shop situate in premises No. 128/8 Block C Kidwai Nagar, Kanpur Nagar which was constructed and assessed for the first time in 1955-56. The contention of the counsel for the respondents is that the respondents landlord filed an application under Section 6 read with Section 8 of U.P. Act No. 13 of 1972 for enhancement of the rent of the disputed shop on the ground that they have erected a balcony with the consent of the petitioner tenant in front of his shop for the benefit of the tenant as he was complaining that rain water, dust and sunlight in the summer season directly lash in the shop which causes inconvenience to his business.
(3.) THE contention of the counsel for the petitioner is that the petitioner has not given any such consent.;