AJAY KUMAR Vs. MAHMOOD ALI AND OTHERS

JUDGEMENT

(1.) By means of the instant writ petition, the petitioner has prayed for issue of a writ in the nature of certiorari quashing the order dated 18.02.1995 passed by IIIrd Additional District Judge, Lakhimpur Kheri, in S.C.C. Revision No.3 of 1993, by which decree for eviction and recovery of arrears of rent and damages for use and occupation has been passed.

(2.) Admitted facts between the parties are that the petitioner is the tenant of the disputed premises of which Rameshwar Dayal was the landlord who sold it to the present landlords/opposite parties vide sale deed dated 16.02.1981. The tenant/petitioner was informed about the sale deed but he did not pay any rent to the landlords, hence, notice dated 9.5.1988 was sent but, in vain. Ultimately, S.C.C. suit was filed which was dismissed by learned Judge, S.C.C., against which the landlords preferred revision which was allowed. Hence, this petition.

(3.) Heard learned counsel for the parties and perused the records.