CHANDRAWATI Vs. IIIRD ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) HEARD Sri P.C. Kandpal, learned Counsel for the petitioner and Sri Rakesh Thapliyal, alongwith Sri J.C. Beiwal, learned Counsel for the respondents.

(2.) BY the present writ petition the petitioner has prayed for a writ of certiorari quashing the order dated 27.3.1990 passed by the IIIrd Additional District Judge, Nainital.

(3.) ACCORDING to the case of the landlord the petitioner has illegality let out the shop to one Sri Keshar Singh S/o Bhim Singh who is actually carrying on the business after the death of the tenant. The landlord has stated in Paragraph -5 of his application that Damodar Balutiya has passed B.A. and after completing his education he is completely unemployed.