Poonam Srivastava, J. - (1.) Heard Shri R.C. Singh, learned counsel for the petitioner and Shri H.N. Singh, learned counsel for the plaintiff respondent
(2.) Counter and rejoinder affidavits have been exchanged between the parties. Counsel for the parties have agreed that the writ petition may be decided finally at the stage of admission itself. Accordingly, arguments on behalf of petitioner and the contesting respondent was advanced.
(3.) The petitioner, Shami Ullah Khan has filed this writ petition with a prayer to issue writ of certiorari quashing the entire proceeding in Civil Revision No. 27 of 2001, and the orders dated 31.8.2001, 4.10.2004 passed by the Revisional Court/District Judge Mahrajganj, annexed as annexures 9 and 14 to the writ petition.;