- (1.) Supplementary Affidavit filed today on behalf of petitioner, is taken on record. We have heard Mr. Anirudh Chaturvedi holding brief for Mr. Sandeep Kumar Srivastava, learned Counsel for the petitioner, and Mrs. Archana Singh, learned Counsel for the respondent Nos. 1 and 2, and perused the record.
(2.) With the consent of the learned Counsel for the parties, the writ petition is being disposed of at this stage.
(3.) The present writ petition has been filed by the petitioner making the following prayers: (a) To issue writ, order or direction in the nature of mandamus commanding and directing the respondent Nos. 1 and 2 not to evict the petitioner and take the possession of petitioner's House No. 37-D situated at Daheli Sujanpur (Shyam Nagar), Kanpur Nagar. (b) To issue any such other and further suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case. (c) To award the cost of the petition to the petitioner.;