Surya Prakash Kesarwani, J. - (1.) Heard Sri Pankaj Agarwal, learned counsel for the defendant- petitioner and Sri Sumit Daga, learned counsel for the plaintiff-respondent.
(2.) This petition under Article 226 of the Constitution of India has been filed praying for the following relief: "(i) to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 24.10.2017 passed by learned Additional District Judge, Court No.5, Aligarh in U.P.U.B. No.3 of 2014 ( Annexure-9 to the instant writ petition) and allow the amendment application filed ;by the petitioner marked as paper No.29GA (Annexure-4 to the instant writ petition). (ii) to issue any other suitable writ, order or direction which the Hon'ble Court may deem fit and proper in the facts and circumstances of the instant case. (iii) to award costs of this petition to the petitioner."
(3.) Briefly stated facts of the present case, are that the disputed house is situate at Bajariya Railway Road, Sasni, district Hathras. This house was originally owned by Sri Baula Ram, father of the plaintiff-respondent nos.1/1 to 1/6. A shop in the said house was let out by Sri Baula Ram to the defendant-petitioner/tenant long ago.;