Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) This writ petition has been filed challenging the validity and correctness of orders dated 1.3.2011,17.9.2010 and 18.5.2010 passed by respondent no. 2.
(3.) The brief facts of the case are that the petitioner claims to be a tenant of one room on ground floor on monthly rent of Rs. 100/- in the house belonging to respondents no. 3 to 7 on monthly rent of Rs. 100/-.The father of respondents no. 3 to 5 filed J.S.C.C. Suit No. 19 of 1984 in the Court of Judge, Small Causes, Moradabad, for ejectment of the petitioner (defendant) as well as recovery arrears of rent and damages for use and occupation. The suit was contested by the petitioner by filing written statement which was decreed on 21.11.1984. Aggrieved, petitioner preferred Civil Revision No. 96 of 1985 which was also dismissed on 20.02.1989 by IInd Additional District Judge, Moradabad. The aforesaid orders were challenged by the petitioner in Civil Misc. Writ Petition No. 5326 of 1989: Shri Narendra Singh Chauhan v. II Additional District Judge, Moradabad , in which initially ad interim order was granted by the Court and subsequently dismissed on 7.12.2009 by the High Court.;