MANMOHAN SINGH SHARMA Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) HEARD Sri J.P. Joshi, Advocate for the petitioner and Sri Arvind Vashistha, learned Counsel for the respondent Nos. 2 and 3.

(2.) BY means of this writ petition the petitioner has prayed for quashing the order dated 18.8.2003, passed by the Additional District Judge, Dehradun.

(3.) LEARNED Counsel for the respondent -landlord has submitted that he obtained the possession after the allotment order 18.3.1994 was set aside with regard to the first floor portion of the said premises but the possession of the garage could not be taken as the said Jodh Singh has illegally parted its possession to one Sri Man Mohan Singh who also got allotment order of the portion of the first floor and he continued his illegal possession in the said garage without allotment order which belong to the landlord.