- (1.) Heard learned Counsel for the parties and perused the record.
(2.) This writ petition has been preferred by Smt. Radhamani Gupta and others challenging the validity and correctness of the judgment and order dated 26.2.2010, appended as Annexure-8 to the writ petition passed by the Additional District Judge, Court No. 9, Agra as well as the judgment and order dated 28.11.2008, appended as Annexure-7 to the writ petition passed by the Judge Small Causes Court, Agra.
(3.) The petitioners have prayed for a writ of certiorari for quashing the aforesaid two orders and judgments of the courts below and also for a writ of mandamus for restraining the respondents from interfering or otherwise dispossessing the petitioners from Kothi/House No. 36/211 (new) 4838 (old) Hindustan Mutual Building New Agra, District Agra.;