NEELAMBAR BADONI Vs. IRTIZA HUSSAIN

JUDGEMENT

(1.) HEARD Mr. T.S. Bindra, Advocate for the Petitioner and Mr. V.K. Kohli, Senior Advocate, assisted by Mr. T.C. Pandey, appearing on behalf of the Respondents.

(2.) BY means of this petition the Petitioner has sought a writ in the nature of certiorari quashing the order dated 24 -2 -2011 passed by the Incharge District Judge, Dehradin in SCC Misc. Case No. 5 of 2001, Nilambar Badoni v. Irtiza Hussain, whereby the interim protection was not granted and notices were issued to the Decree Holder to file objection and date was fixed on 18 -03 -2011.

(3.) ACCORDING to the Petitioner he claims himself to be a tenant in the Annex of Powys Cottage and the application has been filed Under Order 21,R.97 to 101 Code of Civil Procedure The executing court in order to verify the facts of the case issued notices to the decree -holder/Respondents.