SIDDHESHWAR PANDE Vs. SWAMI ATMA PRAKASH AND ANOTHER

JUDGEMENT

(1.) By the present writ petition has prayed for a writ of certiorari praying for the quashing of the order dated 9.8.2004 passed by the respondent No. 2 in Revision No. 9 of 1999.

(2.) Briefly stated, a suit was filed in the Court of Judge Small Cause Court, Haridwar by the plaintiff respondents praying for eviction of the petitioner on the ground of arrears of rent for the period between 1.9.1991 to 15.6.1993 at the rate of Rs. 200.00 per month alongwith 10% water tax.

(3.) The plaintiff-respondent has sent a notice claiming the rent from 1.8.1991 to 30.4.1993 amounting to Rs., 4200.00.