S.P.Mehrotra, J. - (1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for quashing the order dated 6-9-2002 (Annexure 7 to the writ petition) passed by the learned Additional District Judge (Court No.8), Meerut in S.C.C. Revision No. 131 of 1998.
(2.) The dispute relates to a shop No. 57, Nagarpalika No. 1605/27 situated in Gol Market, Mohalla Munna Lal, Kasba Mawana Kalan, Tehsil Mawana, District Meerut. The said shop has. hereinafter, been referred to as 'the disputed shop'.
(3.) From the allegations made in the writ petition, it appears that the plaintiff-respondent No. 1 filed a suit against the defendant- respondent No. 2 for ejectment and arrears of rent etc. in respect of the disputed shop. The said suit was registered as S.C.C. Suit No. 297 of 1993. A copy of the plaint has been annexed as Annexure 3 to the writ petition.;