GYANESHWAR PRASAD Vs. MAHANT SANTNAND SINGH

JUDGEMENT

(1.) In this writ application, the petitioner being the tenant of the property in question has prayed for issuing a writ in the nature of certiorari quashing the order dtd. 17/1/1998 (Annexure-8), passed by respondent no. 3, i.e., learned Civil Judge (J.D)-cum-Judge, SCC Court, Haridwar, and the confirming the judgment passed by the Additional District Judge/3rd FTC, Haridwar (Annexure-10) on 30/11/2006.

(2.) The facts of this case may be narrated briefly as follows:

(3.) The present petitioner before us challenged the order passed by the learned Judge, Small Cause Court, dtd. 17/1/1998, before the leaned District Judge, Haridwar, which was registered as SCC Revision No. 08 of 1998 and was transferred to the court of the learned 3rd Additional District Judge/FTC, Haridwar, who, by virtue of the order impugned in this case, on dtd. 30/11/2006 dismissed the revision application.