Mukteshwar Prasad, J. - (1.) This is tenant's petition under Article 226 of the Constitution of India. The petitioner has prayed for issuing a writ of certiorari quashing the judgment and order dated 21.3.1999 (Annexure-13) and judgment and order dated 4.10.1999 (Annexure-15) to the writ petition passed by respondent Nos. 3 and 2 respectively.
(2.) Counter and rejoinder- affidavits have been exchanged between the parties and are on record.
(3.) With the consent of learned counsel for the parties, this petition is being disposed of finally at this stage.;