Mukteshwar Prasad, J. - (1.) This is landlord's petition for quashing the judgment and decree dated 16.9.1998 (Annexure-13 to the writ petition) and judgment and decree dated 22.7.1997 (Annexure-9 to the writ petition) passed by respondent Nos. 1 and 2 respectively.
(2.) Counter-affidavit and rejoinder-affidavit have been exchanged between the parties and are on record.
(3.) I have heard Sri Dev Raj, learned Counsel for the petitioner and Sri J.P.S. Chauhan, learned Counsel for respondent No. 3 and have gone through the record carefully.;