SMT. RAMA DEVI Vs. RATAN KUMAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Shiva Priya Prasad, learned counsel appearing for the respondent.

(2.) Present petition has been filed with the following prayer:-

(3.) Issue a writ order or direction in the nature of certiorari quashing the judgment dated 16.07.2018 passed by Additional DistrictSessions Judge, (Fast Track Court) Court No. 4, Bulandshahr in Rent Control Appeal No. 07 of 2010, Mahesh Chand (deceased) and others Vs. Ratan Kumar, partly dismiss the appeal in respect of shop no. 2 situate in House No. 327, Mohalla Enta Rodi, Pargana Baran, Tehsil and District Bulandshahr release for the need of Rahul Srivastava, son of respondent-landlord and judgment dated 22.09.2010 passed by prescribed authority/JSCC, Bulandshahr in Rent Control Case no. 10 of 2006, Ratan Kumar Vs. Mahesh Chand (Annexure No. 5 and 3 respectively to the petition).