S.P.Mehrotra, J. - (1.)The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, interlia, praying for quashing the judgment and order dated 6.3.2003 (Annexure No. 2 to the Writ Petition) passed by the learned Additional District Judge/Fast Track Court No. 5, Saharanpur in so far as it imposed the cost of Rs. 2000/- on the petitioner while allowing S.C.C. Revision No. 3 of 2001 filed by the petitioner.
(2.)From the perusal of the averments made in the Writ Petition and the Annexure thereto, it appears that the Petitioner alongwith Proforma Respondents Nos. 10 to 19 filed a suit against the Respondents Nos. 3 to 9 (Respondents Ist set) for eviction, arrears of rent and damages etc., in respect of the shop situated in Mohalla Arhat Bazar, Kasba Gangoh, Pargana Gangoh, District Saharanpur. The said shop has hereinafter been referred to as the "disputed shop".
(3.)The said Suit was registered as S.C.C. Suit No. 50 of 1995.