ASHOK KUMAR KAUSHIK Vs. MADAN MOHAN SHARMA

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, inter-alia, praying for quashing the order dated 11.2.2003 (Annexure 9 to the Writ Petition) and the order dated 18.2.2003 (Annexure 10 to the Writ Petition) passed by the learned Additional District Judge, Court No. 7, Muzaffarnagar (Revisional Court).

(2.) The disputed relates to a shop situated in Nagar Mahapalika Ward No. 17, C.B. Gupta Colony, Kasba Shamli, District Muzaffarngar. The said shop has, hereinafter, been referred to as "the disputed shop".

(3.) From the perusal of the averment made in the Writ Petition, it appears that the respondent filed a Suit against the petitioner for ejectment, arrears of rent, damages etc. in respect of the disputed shop. The said Suit was registered as S.C.C. Suit No. 71 of 1991. Copy of the plaint of the said Suit has been filed as Annexure 1 to the Writ Petition.