SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri Raj Kumar, learned counsel for defendant-petitioner/ tenant.
(2.) This petition under Article 227 of the Constitution of India has been filed praying to set aside the order dated 18.01.2018 whereby the Application 25C filed by the plaintiff-respondent/ landlord has been allowed and the objection of the defendant-petitioner/ tenant being Paper No.29C has been disposed of.
(3.) In paragraph-3 of the writ petition, the defendant-petitioner has stated that the plaintiff-respondent had given a legal notice on 30.10.2015 to the defendant-petitioner demanding rent w.e.f. 01.06.2015 which was replied by the defendant-petitioner stating that he has paid rent upto the October, 2015. Thus, the defendant-petitioner has admitted that he is a tenant and the plaintiff-respondent is the landlord.;