MANOJ MISRA,J. - (1.) Heard learned counsel for the tenant-petitioner; Sri Ashish Srivastava and Sri Satya Prakash Srivastava for the landlord-respondent; and perused the record.
(2.) This is a tenant's petition against judgment and orders dated 27.08.2015 and 20.02.2017 passed by the Prescribed Authority and the Appellate Authority in P.A. Case No. 46 of 2009 and Rent Appeal No. 77 of 2015 respectively.
(3.) The accommodation in dispute is a one room accommodation with latrine and other amenities.;