Sangeeta Chandra, J. - (1.) Supplementary counter affidavit filed today by the learned counsel for the petitioner is taken on record.
(2.) This application under Article 227 of the Constitution has been filed challenging the order dated 4.12.2017 passed by the Special Judge, Essential Commodities Act, Jhansi in Rent Control Appeal No. 5 of 2014 (Kailash Sahu Vs. Smt. Kamini Jain).
(3.) Learned Court below has not been arrayed as party.;