Allahabad High Court

Vasee vs Vrendra Kumar Agrawal And 9 Others on 1 May, 2025

Author: Neeraj Tiwari

Bench: Neeraj Tiwari





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:68960
 
Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4387 of 2025
 

 
Petitioner :- Vasee
 
Respondent :- Vrendra Kumar Agrawal And 9 Others
 
Counsel for Petitioner :- Abhishek Kumar Tiwari,Sandeep Pandey
 

 
Hon'ble Neeraj Tiwari,J.

1. Heard Sri Sandeep Pandey, learned counsel for the petitioner and perused the record.

2. Present petition has been filed challenging the judgment dated 28.03.2025 passed by the Additional District Judge, Court No.2, Kasganj in Civil Revision Nos.25 of 2017 and 27 of 2017 as well as impugned order dated 19.06.2017 passed in Computerised Case No.T20171875999011938/2012, under Section 12/16 U.P. Act No.13 of 1972 and impugned order dated 07.11.2017 passed in Computerised Case No.T2017187599011938 of 2012, under Section 16 U.P. Act No.13 of 1972.

3. Sri Sandeep Pandey, learned counsel for the petitioner, argued the case at length, when the Court was inclined to dismiss the petition with heavy cost, he submits that he may be granted three months' time to vacate the house in question.

4. I have considered the submission of learned counsel for the petitioner.

5. Considering the fact that petitioner is residing at the premises in question since long, he is granted three months' time to vacate the same from today with following condition;

(i) Petitioner is directed to file affidavit within two weeks from today before learned Rent Authority/District Magistrate, Kasganj to vacate the premise in question within the time given by the Court;

(ii) Petitioner is directed to deposit all decretal amount within four weeks from today before learned Rent Authority/District Magistrate, Kasganj . In case, any amount is already deposited, same shall be adjusted against the decretal amount;

(iii) Petitioner is also directed to pay rent of premise in question on month to month basis on or before 7th day of every month till the vacation of house;

(iv) In case of failure of fulfillment of any conditions so imposed by the Court, this order would lost the effect and respondents are at liberty to proceed against the petitioner in accordance with law.

6. With the aforesaid observations, petition is disposed of.

7. The present petition is decided at the admission stage without calling for objection, therefore, in case of any concealment of fact, respondents are at liberty to file a recall application.

Order Date :- 1.5.2025

Amit