N.N. Mittal, J. - (1.) The Petitioner is a judgment -debtor in an ejectment suit and has filed this petition Under Article 226 of the Constitution for quashing the order dated 02.11.1985 passed by the Small Cause Court, Allahabad (Annexure '7') and those passed by the revisional court on 03.08.1985 (Annexure '9') dismissing Petitioner's objections against maintainability of the execution application.
(2.) Brief facts are that a suit for ejectment by the original landlord Lax man Prasad was decreed against the Petitioner on 14.07.1979 and despite revision the decree was maintained. Petitioner's writ was also dismissed by the High Court. During the pendency of the execution the original decree holder transferred the property to Respondent No. 4 by sale deed dated 01.01.1985 whereupon the purchaser made an application for substitution of her name in the pending execution proceedings. The application was allowed despite several objections raised by the Petitioner and a revision too also dismissed. By means of the present writ petition he seeks quashing of the aforesaid orders.
(3.) The petition has not been admitted as yet. The main Respondent, who has put in appearance, has filed a counter affidavit setting out all the relevant facts. The Petitioner has been heard at length on several dates.;