HARI KISHORE Vs. SUBHASINI DEVI AND 2 OTHERS

JUDGEMENT

(1.) Heard Sri Rahul Mishra, holding brief of Sri Umesh Chandra Pandey, learned counsel for the petitioner and Sri T.A.Khan, learned counsel for the respondents.

(2.) The present petition seeks a direction for setting aside the order dated 8.12.2017 passed by the Additional District Judge, Court No. 1, Moradabad in S.C.C. Revision No. 19 of 2012 (Hari Kishore Vs. Subhashini Devi and others) with a further prayer for a direction to the court below to call for a report of the Executive Engineer, PWD sought to be adduced by the petitioner and then to decide the S.C.C. Revision No. 19 of 2012.

(3.) Briefly stated the facts of the case are that SCC Suit No. 1 of 2007 was instituted before the Judge Small Cause Court, Moradabad seeking a relief of eviction of the petitioner from the shop in question together with the arrears of rent and water tax.