Sangeeta Chandra, J. - (1.) This application under Article 227 of the Constitution has been filed by the tenant challenging the order dated 6.10.2016 passed by the Prescribed Authority / Additional Chief Judicial Magistrate, Court No. 9, Allahabad in P.A. Case No. 18 of 2008 and the order dated 5.3.2018 passed by the learned Additional District Judge, Court No. 14, Allahabad rejecting the Rent Control Appeal No. 4 of 2016.
(2.) I have heard the learned counsel for the petitioner and Sri Adarsh Bhushan, who appears for the respondents.
(3.) Learned counsel for the petitioner / tenant has argued before this Court that the disputed property was built in 1918 and he was the sitting tenant of the ground floor where he used the premises partly for running cycle repair shop and partly for residential purposes.;