ANAND SINGH Vs. MAMATA SHAH

JUDGEMENT

(1.) Present appeal under Section 341 Cr.P.C. has been preferred by the appellant Anand Singh to challenge the legality and correctness of orders dated 14.01.2016 and 17.02.2016 of learned Sr.Civil Judge/Rent Controller.

(2.) I have heard the appellant who appeared in person. The appellant states that he is a former judicial officer from U.P. judiciary.

(3.) At the outset, it may be recorded that in the present appeal the appellant has cast various unwanted, irrelevant and uncalled aspersions which deserve out right rejection. On perusal of the entire appeal, nothing is made out as to which order is under challenge and on what account.