SHAFEEQ AHMAD Vs. FAISAL HAFIZ

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for quashing the order dated 3.9.2003 (Annexure 1 to the Writ Petition) passed by the learned Special Judge, Aligarh.

(2.) The dispute relates to an accommodation, the details whereof are given in the judgment and order dated 29th May, 2001 referred to hereinafter. The said accommodation has, hereinafter, been referred to as "the disputed accommodation,"

(3.) From the perusal of the averments made in the Writ Petition and the Annexures thereto, it appears that the petitioner filed a Suit for ejectment, arrears of rent, damages etc. against the respondents. The said Suit was registered as S.C.C. Suit No. 79 of 1991.