RAM KUMAR Vs. SARDAR BHAGAT SINGH

JUDGEMENT

(1.) Heard Sri B.P. Nautiyal, Advocate, Counsel for the petitioner and Sri D.C.S. Rawat, Advocate, for the respondent.

(2.) By the present writ petition the petitioner has prayed for quashing the orders dated 19.9.1998 and 30.5.2000 Annexure Nos. 6 and 7 to the writ petition passed by the Judge Small Cause Court, Dehradun and Additional District Judge, Dehradun, passed in SCCR No. 31 of 1998, Ram Kumar Vs. Bhagat Singh.

(3.) According to the case of the respondent-landlord petitioner is a tenant at the rate of rent of Rs. 250.00 per month of house No. 23 Doiwala Ward No.