MAHENDRA KUMAR Vs. APPELLATE RENT TRIBUNAL AND ANR.

JUDGEMENT

(1.) Respondent No. 1, being the Rent Appellate Tribunal, service on it is dispensed with.

(2.) By the instant writ petition under Arts. 226 and 227 of the Constitution of India, the petitioner-tenant seeks to declare the order Annex. 11 dt. 11.02.2008 passed by the respondent No. 1 as illegal and to set aside the same.

(3.) I have heard learned counsel for the parties. Carefully gone through the order impugned.