GOPAL JI AGRAWAL Vs. ANURAG KUMAR DIXIT

JUDGEMENT

(1.) Heard Sri Kamlesh Kumar Tiwari, learned counsel for petitioner and Sri Sashi Nandan, learned Senior Counsel assisted by Sri Udayan Nandan alongwith Sri Chandan Sharma, learned counsel for respondents.

(2.) Present petition has been filed with following relief;

(3.) Brief facts of the case are that SCC Suit No. 8 of 1981 was filed by landlord/petitioner on 8/12/1981 and after hearing the parties, the same was dismissed on 27/11/1991 not accepting the tenant landlord relationship. Against the said order, SCC Revision No. 1 of 1992 was filed by the landlord/ petitioner, which was also dismissed vide order dtd. 20/7/1992. Civil Misc. Writ Petition No. 42284 of 1992 was filed before this Court challenging both the orders, which was allowed vide order dtd. 18/9/2008. Thereafter, Civil Misc. Review Application No. 250566 of 2008 was filed by the tenant, which was dismissed on 23/3/2010. S.L.P. Nos. 16223 16224/2010 was also filed before Hon'ble Apex Court by the tenant against the orders dtd. 18/9/2008 and 23/3/2010, which was dismissed on 7/2/2017. Issue attained finality.