Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) The petitioner has, in this writ petition, prayed for a writ of certiorari quashing the impugned orders dated 3.4.2002 and 2.12.1997 passed by the Additional District Judge and the Judge Small Cause Court, Saharanpur respectively.
(3.) The petitioner is the tenant of the shop in dispute at the rate of Rs. 400 per month since the last 35 years. The respondent-landlord filed a suit on 22.9.1997 for arrears of rent before the Judge Small Cause Court which was also holding additional charge of Prescribed Authority on change of user alleging that the tenancy of the petitioner had been terminated vide notice dated 13.8.1997. P.A. No. 43/87 under section 21 (1) (a) was already pending in the same Court where the petitioner was represented by Sri Sushil Kumar Goel, Advocate. The petitioner alleges to have not been served with any notice as alleged either by the Judge Small Cause Court or by the landlord.;