MILAP CHANDRA JAIN, J. - (1.) THIS writ petition has been filed for quashing the order of the Sub-Divisional Magistrate, Nohar (respondent No. 2) dated November 1, 1982 (Annexure 2) by which he has directed the petitioner to restore the electric connection of the respondent No. 3 and also for quashing the order of the Additional District Magistrate, Sri Ganganagar dated June 9, 1983 (Annexure 5), dismissing the appeal against the said order Annexure 2.
(2.) NONE is present for and on behalf of the petitioner. The learned counsel for the respondent No. 3 supports the orders under challenge. The learned Government Advocate submits that it is a dispute in between the petitioner and the respondent No. 3.
(3.) ADMITTEDLY , by his order dated November 11, 1982, Annexure 2, the Sub- Divisional Magistrate, Nohar has directed the petitioner under Section 12(4), Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (hereinafter to be called the Act) to restore the electric connection which he was enjoying in the shop in his possession and tenancy. Before December 1, 1982, the tenant Rajendra singh (respondent No. 3) moved an application (Annexure 3) stating that he has received summons alongwith a copy of the plaint from the court showing that the petitioner's husband Om Prakash is landlord of the disputed shop and not the petitioner and praying that the name of the petitioner's husband Om Prakash be substituted in place of the petitioner Mst. Rama in his application moved under Section 12 (3) of the Act. By order dated December 1, 1982 (Anx. 4), the said application was allowed and it was ordered that notice be issued to Om Prakash.;