Surya Prakash Kesarwani, J. - (1.) Heard Sri Nitinjay Pandey, learned counsel for the petitioner.
(2.) This petition under Article 227 of the Constitution of India, has been filed praying for the following relief: "i. issue a writ, order or direction to set aside the impugned order dated 10.11.2017 (Annexure No.6 to the petition) passed by Judge Small Causes Court, Meerut/Executing Court in Misc. Case No.158/2017( Rashid & others Vs. Premvihari & others ) & impugned order dated 01.02.2018 passed by Additional District Judge, Court No.9, Meerut in Civil Appeal No.184/2017 (Rashid Vs. Premvihari) with all of its consequential effects whatsoever (Annexure No.10 to the petition ) . ii. issue a writ, order or direction to the Respondent no.1 not to evict/dispossess the petitioner from Stairs, stage, Platform, Store room of Bhawan Sankhya 132, Valley Bazaar, City Meerut which are in possession and occupation of the petitioner and their predecessors from last about 70 years without following the due procedure of law. iii. issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of this case. iv. Award the cost of the petition in favour of the petitioner".
(3.) By the impugned order dated 10.11.2017, the application of the petitioner's herein under Order 21 Rule 97 and 99 read with Section 151 C.P.C. being Misc. Case No.158 of 2017, was rejected. The Civil Appeal No.184 of 2017 (Rashid and others v. Prem Behari Lal Agrawal and others ) filed by the petitioner, has been dismissed by the impugned judgment dated 01.02.2018. FACTS;