SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri. Shrawan Dwivedi, learned counsel for the tenant petitioner.
(2.) This writ petition has been filed praying for the following relief: "(i) issue a writ, order or direction in the nature of certiorari, quashing the order dated 21.1.2017 passed by respondent no.1, Rent Control and Eviction Officer (Annexure-7 to the writ petition); (ii) issue a writ, order or direction in the nature of certiorari, quashing the order dated 6.10.2017 passed by respondent no.1, Rent Control and Eviction Officer (Annexure-8 to the writ petition); (iii) issue such other appropriate writ, order or direction in the nature of writ, which this Hon'ble Court may deem fit and proper in the circumstances of the case to which the petitioner be entitled under law; and (iv) award costs to the petitioner".
(3.) By the impugned order dated 21.1.2017, the disputed house bearing Municipal No. 119/410 (old No. 119/790), Darshan Purwa, Kanpur Nagar, has been directed to be released by the Rent control and Eviction Officer/A.D.M. City (VIIth), Kanpur Nagar.;