MANOJ MISRA, J. - (1.) Heard learned counsel for the petitioner; and Sri Sumit Daga for the respondent.
(2.) This is a tenant's petition against the judgment and decree dated 01.07.2014 passed in S.C.C. Suit No.2 of 2011. The petitioner has also challenged the order dated 21.01.2017 passed by the Revisional Court in Rent Revision No.2 of 2014 by which the judgment and decree passed by the trial court has been affirmed.
(3.) S.C.C. Suit No.2 of 2011 was instituted by the plaintiff-respondent claiming the premises in dispute to be out of the purview of U.P. Act No.13 of 1972 on the ground that it was a new construction of which the building plan was got sanctioned from the authority concerned in the year 2002 and the same was let out to the petitioner in the year 2004. The suit was instituted after terminating the tenancy of the petitioner-tenant.;