Saeed-Uz-Zaman Siddiqi, J. - (1.) Heard learned counsel for the petitioner and have gone through the records.
(2.) By means of present writ petition, the petitioner has sought for writ in the nature of certiorari to quash the judgment and order dated 07.10.2008, passed by learned Judge, Small Causes Court in SCC suit no.141 of 2004, by which suit filed by plaintiffs/ respondents for recovery of arrears of rent and damages for use and occupation coupled with eviction has been decreed; writ for quashing the judgment and order dated 17.09.2009, passed by learned Special Judge (E.C. Act), Lucknow in SCC revision no.116 of 2008.
(3.) The facts, giving rise to this writ petition, are that the respondents 3 to 5 filed small cause suit against the petitioner on the ground that the petitioner is tenant of the disputed premises @ Rs. 700/- per month, as rent. The petitioner made alterations and did not pay the rent and water tax, an amount of Rs. 4,042.50 became due as against the petitioner. A registered notice of demand of termination of tenancy dated 01.09.2004 was sent, which was received to the petitioner on 03.09.2004, but the defendant/petitioner did not pay any amount, hence the suit was filed.;