Rajesh Dayal Khare, J. - (1.) List of fresh cases has been revised.
(2.) Heard learned counsel for the petitioners and Sri Dhruva Narayan learned counsel for the respondent.
(3.) Present writ petition has been filed seeking a writ of certiorari quashing the judgment and order dated 07.2.2015 passed by the Additional District Judge, Court No. 9 Allahabad in Civil Revision No. 103 of 2011 and the judgment and order dated 24.1.2011 passed by Judge Small Causes Court/Additional Civil Judge(Senior Division)Allahabad in Small Cause Case No. 92 of 2008.;