- (1.) Heard Sri Praveen Shukla learned counsel for the petitioner.
(2.) Present writ petition has been filed seeking a writ of certiorari quashing the orders dated 22.10.2009 passed by the fourth respondent, Prescribed Authority No. 3, Upper Additional Civil Judge (Senior Division), Agra in P.A. No. 12 of 2005 and the order dated 23.09.2014 passed by the third respondent, Additional District Judge, Room No. 17, District Agra in P.A. Misc. Appeal No. 103 of 2009.
(3.) Learned counsel for the petitioners contends that the petitioners are aggrieved from second part of the order dated 22.10.2009 passed by the Prescribed Authority, Agra and the order dated 23.09.2014 passed by Additional District Judge, Room No. 17, District Agra, whereby, one month's time has been granted to the petitioners to vacate the premises in question.;