MOHAN BABU Vs. PRAKASH CHAND

JUDGEMENT

(1.) -Heard counsel for the petitioner.

(2.) THIS is tenant's petition. The petitioner filed Original Suit No. 31 of 1995 in the Court of Additional Civil Judge, Aligarh for temporary/ permanent injunction restraining the defendant-landlord from evicting him from the disputed accommodation. Aggrieved against rejection of application for temporary/permanent injunction by both the courts below, he filed Civil Misc. Writ Petition No. 17195 of 2005 which was disposed of by High Court vide judgment and order dated 14.3.2005 with the direction to the courts below to decide the matter expeditiously, preferably within a period of six months.

(3.) REVISIONAL court relying upon decisions of Hon'ble Supreme Court in Shiv Shakti Co-operative Housing Society Nagpur v. M/s. Swaraj Developers and others, 2003 (2) ARC 1 : AIR 2003 SC 2434 : 2003 (3) AWC 2198 (SC), held that that the revision was not maintainable and hence this petition.