Manoj Kumar Gupta, J. - (1.) Heard counsel for the parties.
(2.) Supplementary affidavit filed today is taken on record.
(3.) The instant petition is directed against the order dated 28.8.2014 passed by Prescribed Authority in Rent Case No. 11/2011 and the judgment and order dated 3.11.2018 passed by Additional District Judge, Court No. 11, Kanpur Nagar in Rent Appeal No. 112/2014.;