SURYA PRAKASH KESARWANI,J. - (1.) Heard learned counsel for the petitioner.
(2.) This petition has been filed praying to set aside the order dated 21.7.2017 and 9.8.2017 in Rent Control Appeal no. 11 of 2016 (Subhash Chandra v. Naresh Chandra Agarwal and others) passed by the District Judge, Moradabad.
(3.) Briefly stated facts of the present case are that P.A. Case No.13 of 2015 has been filed by the petitioner herein against the tenant Firm M/s. Hind Cloth House and others. Another P.A. case No.21 of 2009 (Naresh Chandra Agarwal v. Subhash Chandra Mehrotra and another was filed before the Prescribed Authority under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972. According to the petitioner herein who is plaintiff of P.A. case No. 13 of 2015, the disputed property is one and the same and as such he filed an application in P.A. Case No. 13 of 2015 for consolidation of both the P.A. cases, namely, P.A. case No.21 of 2009 filed by the respondent no.6 herein and P.A. Case No.13 of 2015 filed by him. This application was rejected by the Prescribed Authority by a reasoned order dated 19.7.2016 in which the Prescribed Authority also noted the fact that earlier the petitioner herein filed an impleadment application in P.A. Case No.21 of 2009 which was rejected by the High Court.;