Ran Vijai Singh, J. - (1.) Heard Sri Raghu Raj Singh Kushwaha, learned counsel for the petitioners.
(2.) Through this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the orders dated 15.3.2008 passed by the Prescribed Authority/Civil Judge A (Junior Division) Firozabad in P.A.Case No. 16 of 2014 (Smt. Baikunthi Devi and another v. Umesh Chandra Sharma and another) and order dated 30.8.2014 passed by the Additional District Judge, Court No. 3, Firozabad in P.A.Appeal No.70/2008 (Raj Rani Sharma and another v. Baikunthi Devi and another) .
(3.) Vide judgment and order dated 15.3.2008, application filed by the landlady seeking release of the accommodation in dispute has been allowed. Whereas by the subsequent order dated 30.8.2014, appeal filed by the petitioner against the judgment and order dated 15.3.2008 has been dismissed.;