- (1.) Heard learned Counsel for the parties and perused the record.
(2.) Supplementary affidavit filed along with certified copy of the order is taken on record. Learned Counsel for the Respondent submits that supplementary counter affidavit is not required.
(3.) This writ petition has been filed challenging the validity and correctness of the judgment & order dated 18.01.2010, passed by the Prescribed Authority/Civil Judge (J.D.) Ballia West in Kusum Rani and Ors. v. Kamla Prasad P.A. Case No. 04 of 2004, as well as judgment and order dated 12.08.2010, passed by the District Judge, Ballia in Rent Control Kamla Prasad v. Kusum Rani and Ors. Appeal No. 01 of 2010 The aforesaid two judgments, have been appended as Annexures 3 & 5 to this writ petition, respectively. A writ of mandamus has also been sought for restraining the Respondents from dispossessing the Petitioner from the shop in dispute pursuant to the impugned judgment and orders dated 18.1.2010 and 12.8.2010.;