PHOOL CHAND TEWARI Vs. IIND ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) HEARD Sri D. S. M. Tripathi for the petitioner and sri H. S. N. Tripathi for the respondents.

(2.) THIS writ petition has been filed by the petitioner seeking writ of certiorari to quash the impugned order dated 5. 1. 1988 passed by the respondent no. 1 and to quash the order dated 25. 3. 1986 and the order dated 24. 9. 1985 passed by the respondent No. 2. A second prayer has been made for the grant of writ of mandamus directing the respondent No. 2 to dismiss the application of the respondent No. 3 and to restore the order dated 14. 3. 1983 passed by the munsif City, Jaunpur in Suit No. 113 of 1978 by which the suit itself was decided.

(3.) THE brief facts of the case are that the petitioner is defendant in the suit No. 113 of 1978 filed by one Kewala Prasad-respondent No. 3 for specific performance of the contract on the basis of an unregistered agreement dated 5. 5. 1976.