Sudhir Agarwal, J. - (1.) Smt. Sudha Agrawal wife of Sri Satya Narain Prasad is the landlord of house No. D-14/64 situated at Mohalla Terhi Neem, Varanasi wherein respondent no.3 is the tenant.
(2.) The petitioner landlord filed suit for eviction being SCC Suit No. 48 of 1991 in the Court of Small Cause, Varanasi which has been dismissed by Trial Court vide judgment dated 12.02.1999 and petitioner having also failed before Revisional Court, since the revision filed by her has been dismissed vide judgement dated 27.08.2001, has filed the present writ petition under Article 226 of the Constitution of India seeking a writ of certiorari for quashing of both the aforesaid judgments passed by courts below, i.e., respondents no. 1 and 2.
(3.) The rented accommodation consists of one room at the ground floor of building. The landlord claimed that monthly rent was Rs. 150/- besides house tax and water tax which was not paid by tenant after February, 1989. A demand was raised by registered notice dated 08.07.1991 and the tenancy of tenant was determined, where after vide plaint dated 17.08.1991, SCC Suit No. 48 of 1991 was filed.;