SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri Rahul Agarwal, learned counsel for the defendant petitioner/tenant and Sri Wazahat Hussain Khan, learned Senior Advocate, assisted by Sri Abhishek Tripathi, learned counsel for the respondent No. 2-landlord.
(2.) This petition under Article 227 of the Constitution of India has been filed praying for the following relief: (i) to issue a direction to set aside the order dated 21.08.2017 (Annexure No. 11) Rent Control Appeal No. 78 of 2009 passed by Addl. District Judge, Court No. 14, Allahabad.
(3.) By the impugned order the application 22-C for issuance of Commission and the application 23-C for Amendment in written statement, have been rejected. Aggrieved with the order of rejection of the aforesaid two applications the defendant-petitioner has filed the present writ petition. Submission on behalf of the Defendant-petitioner;