BHU PRAKASH Vs. DISTRICT JUDGE

JUDGEMENT

(1.) HEARD Mr. Sharad Sharma, learned Counsel for the petitioners and Sri P.C. Maulekhi, learned Counsel for the respondents.

(2.) BY the present writ petition, the petitioners have prayed for a writ, order or direction in the nature of certiorari quashing the orders dated 15.7.2004 and 14.10.2004 passed by respondents No. 2 and 1 respectively.

(3.) ACCORDING to the petitioners, late husband of the respondent No. 3 alleged to have purchased the property by virtue of a registered sale deed dated 13.8.1986. Petitioners are the tenants of the part of residential portion of house No. 61/62.