SURYA PRAKASH KESARWANI,J. - (1.) Supplementary affidavit filed by learned counsel for the petitioners today is taken on record.
(2.) Heard learned counsel for the petitioners-defendants/tenants and Sri Ravindra Prakash Srivastava, Advocate who has put in appearance today on behalf of private respondents-plaintiffs/landlords.
(3.) This writ petition has been filed under Article 226 of the Contitution of India praying for the following relief: "I. Issue a writ, order or directions in the nature of certiorari setting aside both the impugned judgment and orders dated 23.05.2017 and 22.07.2017 (Annexure No. 19 and 23 of the writ petition) respectively passed by Civil Judge (SD)/Judge Small Cause Basti and District Judge Basti in Small Cause Case No. 172 of 1994 and consequently Rent Control Civil Revision No. 02 of 2017. II. Issue a writ, order or directions in the nature of mandamus commanding the respondents to evict the petitioners from their rental premises in question without following the procedure established by law. III. Issue any other writ, order or directions as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. IV. Award cost in favour of the petitioners.";