MAHESH CHANDRA TRIPATHI,J. - (1.) Heard Shri Vinayak Mithal, learned counsel for the applicant and Shri Shashi Prakash Singh, learned Addl. Solicitor General of India assisted by Shri Apurva Hajela, learned counsel for the opposite parties.
(2.) The applicant is before this Court against the wilful defiance of the order dated 23.05.2019 passed in Writ Petition No.17839 of 2019 (Arvind Kumar Agarwal v. Union of India and Ors.), which for ready reference is quoted as under:- "Parcha filed by Sri Devendra Gupta, learned Advocate, on behalf of respondents, is taken on record.
(3.) The petitioner has filed the present writ petition claiming to be a tenant of the shop which is a part of Sanik Suvidha parishar, sub-area non-CSD Shopping Complex, Meerut Cantt., Meerut. The present petition has been filed for the following reliefs: "To issue a writ, order or direction in the nature of certiorari quashing the impugned notice dated 27.12.2018 (filed as Annexure No. 6 to this writ petition)." ;