GANGA PRASAD Vs. DISTRICT JUDGE AND ORS.

JUDGEMENT

(1.) Heard Sri Harbansh Singh, learned Counsel for the petitioner and Sri Rakesh Srivastava, learned Standing Counsel on behalf of the official respondent. By means of present writ petition, the petitioner has challenged the impugned order dated 15.9.010 and 7.9.2010 passed by respondent No. 1 (District Judge, Lucknow) by which the revision filed by the contesting respondent has been admitted and delay has been condoned in filing the same respectively. In brief the facts of the present case to the effect are that Sri Ganga Prasad (petitioner) filed a suit for arrears of rent and ejectment registered as S.C.C. Suit No. 83 of 1998, Ganga Prasad v. Sri Ramjan and others in the Court of Judge, Small Causes Court, Lucknow and vide judgment and order dated 6.5.2010, the same has been allowed.

(2.) Aggrieved by the same a revision has been filed before the District Judge, Lucknow by the contesting respondent in revision (Ramjan) alongwith application for condonation of delay.

(3.) After hearing the learned Counsel for the parties and gone through the record, the respondent No. 1 by order dated 7.9.2010 (Annexure No. 2) condoned the delay and by order dated 15.9.2010 (Annexure No. 1) admitted the same, hence the present writ petition has been filed.