AFSAR ALI KHAN Vs. JUDGE, SMALL CAUSES COURT

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) The Petitioner has filed this writ petition for quashing the impugned order dated 26.7.2010 passed by the Prescribed Authority/Judge Small Causes Court, Aligarh in U.P. U.B. Case No. 20 of 2000, Ali Akram Khan Shervani v. Afsar Ali Khan, whereby the application of Respondent No. 2 filed under Section 2A(5) of U.P. Act No. 13 of 1972 was allowed directing the Petitioner to vacate and handover peaceful possession of the accommodation in dispute under his tenancy to the landlord.

(3.) Brief facts of the case are that the Petitioner is a tenant on the first floor of the building known as Pakija situated in Ward No. 4, House No. 11 (old) 18 (new) Darul Uns. Compound Dodpur, Aligarh on monthly rent of Rs. 400 since 1st January, 1993.