V K SHARMA Vs. ENID PAUL

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner, interalia, praying for quashing the order dated 14.12.2003 (Annexure-VI to the Writ Petition) passed by the learned Additional District Judge, Court No. 14, Kanpur Nagar on an Application dated 31.10.2003 (Paper No. 34 GA) filed in S.C.C. Suit No. 32 of 2002.

(2.) The dispute relates to an accommodation on the ground floor in premises No. 10/457-D (Flat No. 4), Civil Lines, Kanpur Nagar. The said accommodation has hereinafter been referred to as "the disputed accommodation".

(3.) From a perusal of the averments made in the Writ Petition and the Annexures thereto, it appears that the respondent filed a Suit against the petitioner for ejectment, arrears of rent, damages, etc. in respect of the disputed accommodation, interalia, on the ground of material alteration. The said Suit was registered as S.C.C. Suit No. 32 of 2002. Copy of the plaint of the said Suit has been filed as Annexure-l to the Writ Petition.