Surya Prakash Kesarwani, J. - (1.) Heard Sri Shishir Kumar Tiwari, learned counsel for the defendant-tenant/petitioner.
(2.) The scope of Revisional Power in Rent Matters is in issue in this petition.
(3.) This petition under Article 227 of the Constitution of India has been filed praying to set aside the judgment dated 1.8.2017 in SCC Revision No.07 of 2008 {Smt. Hasnain Fatma (deceased) through her legal heirs and others Vs. Mohammad Jan (deceased) through his legal heirs and others} passed by the additional District Judge, Court No.2, Bulandshahar.;