Rakesh Tiwari, J. - (1.) HEARD Counsel for the parties and perused the record. This writ petition has been filed by the petitioner landlord against respondent No. 2 tenant for arrears of rent and eviction from the shop in dispute situate at Station Road Nagina, Bijnor.
(2.) THE petitioner by a composite notice dated 15.12.1983 demanded arrears of rent of the disputed shop for the period 1.5.1982 to 14.12.1983 amounting to Rs. 3806.67 paise from respondent No. 2 tenant and also terminated his tenancy for default in payment of rent. The notice was replied by respondent No. 2 tenant vide reply dated 13.1.1984 sent through his Counsel.
(3.) THE petitioner also replied to the objection of the tenant sent through his Counsel. A reminder to the notice was also served by the petitioner landlord on respondent No. 2.;