MUMTAZUL HAQ Vs. IVTH ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) This petition by the landlord under Article 226/ 227 of the Constitution of India has been filed for issuance of a writ of certiorari quashing the judgment and order-dated 26.8.1998 passed by respondent No. 1 (Annexure-6 to the writ petition) in Rent Control Appeal No. 319 of 1995, Mumtazul Haq v. Smt. Khursheeda and Ors., and judgment and order-dated 23.9.1995 passed by respondent No. 2 in P.A. Case No. 74/84 (Annexure-2 to the writ petition).

(2.) Counter and rejoinder affidavits have been exchanged between the parties and are on record.

(3.) I have heard Sri M.S. Haq, learned Counsel for the petitioner and Sri M. Islam, learned Counsel for the respondents. With the consent of the learned Counsel for the parties, this petition is being disposed of finally at this stage.