Saeed-Uz-Zaman Siddiqi, J. - (1.) By means of this writ petition, the petitioner has prayed for writ in the nature of certiorari to quash the judgment and order dated 26.03.1997 passed by Learned Xth Additional District Judge, Lucknow in Rent Revision No. 28 of 1993 and writ in the nature of mandamus directing the opposite party No. 2 not to disturb the peaceful possession of the petitioner of House No B 6, Vivekanandpuri, Lucknow.
(2.) I have heard learned counsel for both the parties and have gone through the records.
(3.) The facts of the case demonstrates how a determined and dishonest litigant can interminably drag on litigation to occupy the premises in an illegal manner.;