Rakesh Tiwari, J. - (1.) Heard learned Counsel for the petitioner and perused the record.
(2.) The petitioner has prayed for a writ in the nature of certiorari quashing the Judgment and order dated 21.10.2005, passed by the Judge Small Cause Court, Agra and the judgment and order dated 9.5.2006, passed by the District Judge, Agra, contained in Annexures-6 and 8 respectively to the writ petition besides a writ in the nature of mandamus commanding the respondent not to proceed further in the S.C.C. Suit No. 57 of 2004, pending before the Judge Small Cause Court, Agra, until the decision of Original Suit No. 349 of 2003, Smt. Qamar Jahan and Ors. v. Shri Iqbal Ahmad and Ors., pending in the Court of the Civil Judge (Senior Division), Agra.
(3.) The brief facts of the case are that the plaintiff-respondent Iqbal Ahmad Khan alias Mintoo Son of late Sri Yakoob Khan Resident of 15/2,Ghalia Azam Khan Post Ghatia Azam Khan city and district Agra filed S.C.C. Suit No. 57 of 2004, Iqbal Ahmad Khan v. Hasmatullah Khan, alleging himself to be the sole landlord of the property praying for the relief of eviction and arrears of rent against the defendant-petitioner.;