SHIBBU ALIAS SHIV PRASAD Vs. GEETANJALI CHAUDHARY

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following relief, among others:

(2.) At the very outset, it will be useful to reproduce Order 41 Rule 17 CPC, as follows:

(3.) Landlord/Respondent filed an application under section 21 (1) (a) of U.P. Act no. 13 of 1972 for eviction of the tenant/petitioner from a house.