(1.) Petitioner has invoked the extraordinary jurisdiction of this Court under Article 227 of the Constitution of India, seeking writ in the nature of certiorari quashing the impugned judgment and order dtd. 27/8/2016 passed by learned Ist Additional District Judge, Haldwani, District Nainital in SCC Revision No. 86 of 2015, Jai Dev Mishra vs. Anil Gupta and others.
(2.) Brief facts, of the case, are that petitioner filed SCC suit No. 4 of 2014, Anil Gupta vs. Sri Ganesh Mishra and others seeking decree of eviction/ejectment and recovery of rent against respondent no. 1 from the property in dispute with the assertion that demise property was let out to Ganesh Mishra but he sub-let the same to his brother Jaydev Mishra and one Sri Purushottam Sanwal.
(3.) Respondents had filed their separate written statements, denying the averments of the plaint.