SHEO PRATAP SINGH Vs. IIIRD A D J

JUDGEMENT

(1.) By means of this petition under Article 226 of the Constitution of India, the tenant has prayed for issuing a writ of certiorari quashing the judgment and order dated 9.8.2001 (Annexure-9) and judgment and order dated 17.2.1998 (Annexure-7) to the writ petition passed by respondent Nos. 1 and 2 respectively.

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

(3.) Heard S/Sri P.N. Saxena and Atul Dayal. learned counsel for the tenant-petitioner and Sri A.K. Gupta, learned counsel for the landlord respondent No. 3. With the consent of learned counsel for the parties, this petition is being disposed of finally at this stage.