Saeed-Uz-Zaman Siddiqi, J. - (1.) By means of this writ petition, under Article 226 of the Constitution of India, the petitioner has prayed for writ in the nature of certiorari quashing order dated 19.12.2012 passed by Learned District Judge, Lucknow in Rent Revision No. 10 of 2012 as contained in Annexure No. 1 to this writ petition.
(2.) Learned counsel for both the parties are present. Learned counsel for Opposite party No. 3 did not chose to file any counter affidavit.
(3.) I have heard learned counsel for both the parties and gone through the records.;