- (1.) Heard learned Counsel for the petitioners, learned Standing Counsel and the learned Counsel for the opposite parties.
(2.) This writ petition has been filed with a prayer to quash the impugned order dated 22.09.2005 passed by Additional District Judge in S.C.C. No. 72 of 2003 Subhash Chandra Vaish and Ors. v. Bhupendra Kumar Singh and Ors.
(3.) The brief facts of the case are that there is a property which is situated at Building No. 253, Sadar Bazar, Baniya Mohal, Lucknow where the petitioners are tenant in the basement @ Rs. 25/- per month. In the upper portion of building, there is a private temple and in the basement there is a godown which is occupied by the petitioners, as a tenant.;