SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri Sujeet Kumar, learned counsel for the petitioner and the Sri A N Bhargava alongwith with Sri Nirvikar Gupta, learned counsel for the respondent.
(2.) Sri Nirvikar Gupta, has filed a fresh Vakalatnama on behalf of respondent.
(3.) This writ petition has been filed praying for the following relief: (i) issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 19.1.2017 (Annexure No. 1 to the writ petition) passed by Upper District Judge, Court No. 3, Mathura in Rent Control Revision No. 8/2012 under Section 18 of Rent Control Act and the order dated 13.8.2012 (Annexure No. 2 to the writ petition) passed by Rent Control Officer, Mathura in Case No. 101/2008, 66/09, 65/10, 49/11 and 36/2012 (Dilip Kumar Sighal v. Smt. Chunno and others) under Section 13 of U.P. Rent Control Act. (ii) issue a writ, order or direction in the nature of Mandamus directing to dispossess the petitioner from the shop in dispute in pursuance of the order dated 13.8.2012 and 19.1.2017.;