RAKESH TIWARI,J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THIS writ petition has been filed with a prayer for quashing the impugned judgment and order dated 31.1.2002 passed by the Additional District Judge, Court No. 15, Mecrul in S.C.C. Revision No. 38 of 2000, Dinesh Kumar v. Smt. Krishna Rani and Anr. and also against the judgment and order dated 27.1.2000 passed by the Additional Judge Small Causes Court, Meerut, respondent No. 2 in S.C.C. Case No. 133 of 1997, Smt. Krishna Rani and Anr. v. Dinesh Kumar. Smt. Krishna Rani and Sri Raisuddin plaintiff -respondents No. 3 and 4 filed S.C.C. Case No. 133 of 1997 against the petitioner for arrears of rent since 15.11.89 and ejectment from the shop No. 295/2, Sector -2, Scheme No. 7, Shastri Nagar, Meerut (hereinafter referred as the house in question) which was constructed in the year 1986. The house tax of the house in question was decided on 1.4.1992 for the first time and the shop in question was given on rent to the petitioner allegedly on 5.4.1989.
(3.) THE house in question was for economically weaker sections and was purchased from U.P. Avas Evam Vikas Parishad by Sri Raisuddin allegedly in fully constructed position under the allotment order dated 22.3.1984 and was thereafter sold to Smt. Krishna Rani plaintiff No. 1 through registered agreement deed dated 11.6.1984.;