- (1.) Heard counsel for the Petitioner and perused the record.
(2.) The Petitioner is challenging the validity and correctness of the judgment and order dated 18.1.2011 passed by the Civil Judge (SD)/Prescribed Authority, Kanpur Nagar in Rent Case No. 8 of 2009, Anwarul Haque v. Abdul Rasheed, by which application moved by the Petitioner for his impleadment as a party, has been rejected.
(3.) A writ of mandamus is also prayed for commanding the Civil Judge (SD)/Prescribed Authority, Kanpur Nagar to allow the application for impleadment of the Petitioner moved under Order 1, Rule 10, Code of Civil Procedure in the aforesaid case.;