JUDGEMENT
SIDDHARTH,J. -
(1.)Heard learned counsel for the petitioner, Shri P.P. Chaudhary, learned Standing Counsel on behalf of respondent and Sri Mukesh Kumar, learned counsel for the respondents.
(2.)This petition has been filed praying for quashing the orders dtd. 10/9/2014,15/7/2016 and 20/4/2017 passed by the District Magistrate, Farrukhabad, Rent Control and Eviction Officer, Farrukhabad and District Judge, Farrukhabad,respectively.
(3.)The petitioner is an owner of the building situated at Barghadia Ghat, Civil Lines,Farrukhabad, area 957.61 square feet, which was let out on rent to the respondent no.4, Bhumi Sanrakshak Adhikari, Bhumi Vikas and Jal Sansthan, Vibhag, Farrukhabad for his office. The floor area and carpet area of the let out property are 1504.71 and 957.61 square feet, respectively.
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