Surya Prakash Kesarwani, J. - (1.) Heard Sri M.C. Singh, learned counsel for the defendant-petitioner and Sri Vonod Sinha, learned counsel for the plaintiff-respondent No.3.
(2.) This writ petition under Article 226 of the Constitution of India 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 30.3.2012 (Annexure No.11) and dated 11.11.2013 (Annexure No.5) passed by Respondent No.2 and dated 2.11.2017 (Annexure No.9). (ii) issue a writ order or direction in the nature of mandamus commanding and directing the respondents not to give effect the impugned order dated 2.11.2017 and 11.11.2013 passed by Respondent No.1 and 2, respectively."
(3.) Briefly stated facts of the present case are that undisputedly, the plaintiff-respondent No.3 is the owner and landlord of a building situate at Mandi Jawaharganj, Jalesar Pargana Jalesar, District Etah. In the said building, the defendant-petitioner occupies a shop as tenant at a monthly rent of Rs.15.75 from several decades. The plaintiff/ landlord filed a release application being as P.A. Case No.03 of 2009 (Kailash Narayan vs. Gitam Singh), which was allowed by judgment and decree dated 11.11.2013 passed by the Civil Judge (S.D.)/ Prescribed Authority, Etah. Aggrieved with this judgment of the Prescribed Authority, the defendant-petitioner filed a Rent Appeal No.06 of 2013 (Gitam Singh vs. Kailash Narayan), which was dismissed by the impugned judgment dated 02.11.2017 passed by the Additional District Judge, Court No.1, Etah. Aggrieved with these two judgments, the present writ petition under Article 226 of the Constitution of India, has been filed.;