ASHOK RAGHAV Vs. KRISHNA JANAM SEWA SANSTHAN

JUDGEMENT

(1.) These three connected writ petitions have been filed under Article 227 of Constitution of India assailing the order passed by court below in eviction proceeding initiated by plaintiff-respondent.

(2.) Matters under Article 227 No. 11338 of 2025 has been filed questioning the legality of judgment and order dtd. 31/8/2012 passed by Judge Small Cause Court/ Civil Judge (Junior Division), Mathura in S.C.C. Suit No. 26 of 2001 and order dtd. 30/8/2025 passed by Additional District Judge, Court No. 1, Mathura in S.C.C. Revision No. 37 of 2012.

(3.) Matters under Article 227 No. 1903 of 2015 has been filed challenging the judgment and order dtd. 12/3/2015 passed by Additional District Judge, Court No. 8, Mathura remitting the matter back to lower revisional court to decide revision afresh in light of observation made in the order impugned.