Surya Prakash Kesarwani, J. - (1.) Heard Sri Ateeq Ahmad Khan, learned counsel for the defendant-petitioner.
(2.) This writ petition has been filed under Article 226 of Constitution of India praying for following relief:- (i) To call for the record of SCC Suit No. 44 of 2013 Tara Chand Vs. Abdul Rasheed and SCC Revision No. 19 of 2016, Abdul Rasheed Vs. Tara Chand and quashing the judgment and order dated 28.11.2016 passed by Judge Small Cause Court, Agra in SCC Suit No. 44 of 2013, Tara Chand Vs. Abdul Rasheed and Judgment and order dated 10.11.2017 passed by Additional District Judge, Court No. 6, Agra in SCC Revision No. 19 of 2016 (Arising out of suit no. 44 of 2013), Abdul Rasheed Vs. Tara Chand. Facts
(3.) Briefly stated facts of the present case are that undisputedly Shop No. 5, Ward No. 13, Gopalpura, Shamshabad Fatehabad Road, in front of Shamshabad police station, Tehsil- Fatehabad, District- Agra, is owned by the plaintiff-respondent. He is the owner and landlord of the said shop, of which the defendant-petitioner is a tenant. On the allegation that the defendant-tenant has not paid agreed rent of Rs. 500/- per month w.e.f. 1.3.2009 and the water tax, the plaintiff-landlord/respondent issued a notice dated 22.4.2013 to the defendant-petitioner whereby the tenancy was determined and arrears of rent were demanded.;