DEVI DAS Vs. TEJ BAHADUR SAXENA

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This writ petition has been filed by the petitioner tenants challenging the validity and correctness of the judgment and order dated 9.11.2010 passed by the Additional District Judge/Special Sessions Judge, J.P. Nagar in Rent Control Appeal No. 1 of 2008, Devi Das and others v. Tej Bahadur Saxena and others as well as the judgment and order dated 16.2.2008 passed by the Civil Judge(Senior Division)/Prescribed Authority, J.P. Nagar in P.A. Case No. 5 of 1994, Tej Bahadur and another v. Shobha Ram and others.

(3.) The petitioners have also prayed for issuance of a writ of mandamus directing the respondents not to dispossess the petitioners from the shop in dispute as described in the plaint of P.A.Case No. 5 of 1994 during the pendency of the writ petition.