- (1.) Sri B.B. Paul, learned Counsel for petitioner stated that he has not been able to prepare the matter and therefore cannot assist the Court and wants accommodation. In this case, names of almost a dozens of Counsels namely Sri B.D. Mandhyan, Sri Dr. Madhu Tandon, Sri K.N. Tripathi, Sri M. Tandon, Sri Sanjeev Kumar, Sri Satish Mandhyan, Sri Sharad Mandhyan, Sri Shashi Nandan and Sri Tarun Agrawal are shown in the cause list appearing for petitioner. This case was listed before this Court on 8.5.2012 when none appeared on behalf of petitioner and therefore, it was dismissed in default. It is worth to notice at this stage that earlier also this case was listed and dismissed for want of prosecution and recalled, namely, on 12.3.2012 it was dismissed in default and thereafter restored on 25.4.2012. It was listed before this Court on 1.8.2012 when it was directed to be taken up on 3.8.2012 in order to accommodate the Counsels for petitioner. On 3.8.2012 also in view of resolution of Bar Association for abstaining from work, this matter was directed to come up today and today a new Counsel has appeared and says that he is not prepared with the matter. In the above circumstances, I decline to accept the request for adjournment.
(2.) Since no other Counsel has appeared and no arguments are advanced by Sri B.B. Paul, I myself have perused the record.
(3.) Writ petition is directed against the order dated 11.10.1983 passed by Judge, Small Causes, Allahabad decreeing the suit of landlord-respondent for ejectment and arrears of rent etc. and the order dated 25.7.1984 passed by respondent No. 1 rejecting petitioner's revision.;