SHISHIR KUMAR,J. - (1.) HEARD the learned counsel for the petitioner.
(2.) IN spite of the various notices sent by registered post, nobody has appeared, then this Court had directed to get the publication made in two widely circulated newspapers. In compliance with the order passed by this Court, the petitioner has got the publication made in two widely circulated newspaper in district Jhansi. But in spite of the publication, nobody has turned up on behalf of the respondent. In such circumstances this Court has no option except to hear the matter on merit and to decide the same finally. This writ petition has been filed by the landlord against the order passed by the revisional court by which the revision filed by the respondent-tenant has been allowed and the judgment passed by the Judge Small Cause Court for arrears of rent and ejectment filed by the petitioner has been reversed.
(3.) IT appears that the petitioner filed a suit for arrears of rent and ejectment after serving a notice against the respondent with a specific allegation that the shop in question has been constructed in the year 1986, therefore, Act No.XIII of 1972 is not applicable and in spite of the repeated request and reminders the rent is not being paid, hence, the suit.;