Anjani Kumar, J. - (1.) This writ petition was heard by me and after hearing learned Counsel appearing on behalf of the parties, the same was dismissed on 13th September, 2004 for the reasons to be recorded later on. Now here are the reasons for dismissing the aforesaid writ petition.
(2.) Heard learned Counsel appearing on behalf of the parties.
(3.) By means of present writ petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: "(i) Issue a writ, order or direction in the nature of certiorari quashing the order of Execution Court dated 24,7.2004 and 2.9.2004 (Annexures 8 and 11 to the writ petition) and may also quash the execution proceeding in execution case No. 14 of 2000, Smt. Madhu Goel and Anr. v. Ikramuddin, declaring the eviction of the petitioner from the shop in dispute pursuant to the judgment and decree, which is nullity. (ii) Issue a writ, order or direction in the nature of mandamus directing the respondents not evict the petitioner in pursuance of the decree passed by Execution Court in execution Case No. 14 of 2000 (Smt. Madhu Goel and Anr. v. Ikramuddin). (iii) Issue a suitable writ, order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case. (iv) Award cost of the petition to the petitioner.";