JAGDISH Vs. DISTRICT JUDGE

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 24.11.2001, the order dated 5.8.2002 (Annexure-5 to the writ petition) and the judgment and order dated 28.9.2002 (Annexure-6 to the writ petition). It may be noted that copy of the order dated 24.11.2001 has not been filed along with the writ petition, even though in paragraph No. 5 of the writ petition, it has been mentioned that the copy of the said order dated 24.11.2002 has been filed as Annexure-2 to the writ petition. Annexure-2 to the writ petition is copy of the said judgment and order dated 28.9.2002.

(2.) The dispute relates to a Kothari situated in Civil Lines, Station Road Badaun, Pargana and District Badaun, the details whereof have been given in the plaint of the suit referred to hereinafter. The said Kothari has hereinafter been referred to as "the disputed accommodation".

(3.) From the allegations made in the writ petition, it appears that the respondent No. 3 filed a suit against the petitioner for ejectment, arrears of rent and taxes etc. in respect of the disputed accommodation. The said Suit was registered as S.S.C. Suit No. 17 of 2000. A copy of the plaint of the said suit has been filed as Annexure-1 to the writ petition.