Rajesh Dayal Khare, J. - (1.) Heard learned counsel for the petitioner.
(2.) It is contended by learned counsel for the petitioner that for the reasons detailed in paragraph-23 of the writ petition, there are no laches on the part of the petitioner in approaching this Court.
(3.) Present writ petition has been filed seeking a writ of certiorari quashing the judgment and order dated 22.8.2014 and decree dated 27.8.2014 passed by District Judge Banda in Small Causes Revision No. 6 of 2014 and the order dated 21.1.2014 and decree dated 27.8.2014 and the formal order dated 05.2.2014 passed by Civil Judge (Junior Division) Banda in SCC Suit No. 2 of 2010.;