RAM CHANDRA LAL Vs. VITH ADDL DISTRICT JUDGE

JUDGEMENT

(1.) Writ Petition No. 16409 of 1996 is directed against the judgment and order dated 2.11.1994 (Annexure-2 to the petition) and 12.4.1996 (Annexure-I to the petition) whereby the Small Causes Suit No. 157 of 1989 filed by Smt. Geeta Devi respondent No. 3 for recovery of arrears of rent and ejectment of the petitioner has been decreed and the Civil Rent Revision No. 249 of 1994, Ram Chandra Lal v. Smt. Geeta Devi, against the judgment dated 2.11.1994, has been dismissed.

(2.) Writ Petition No. 29225 of 1999, has been filed for quashing the orders dated 4.6.1999 (Annexure-I to the petition) and 15.3.1999 (Annexure-2 to the petition) whereby the Rent Control and Eviction Officer allowed the release application of Smt. Geeta Devi under Section 16(1)(b) of U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as the 1972 Act) and rejected the application of release filed by the petitioner Ram Chandra and further the revision against the same filed by Sri Ram Chandra has also been dismissed.

(3.) Writ Petition No. 43295 of 2001 has been filed for quashing the order dated 20.9.2001, passed by IInd Additional District Judge, Varanasi (Annexure-I to the petition) whereby the ex parte decree in Original Suit No. 639 of 1980, dated 25.10.1995 was set aside and the trial court was directed to decide the suit on merits after affording opportunity to both the parties.