WPMS/2511/2020
2021 Latest Caselaw 2250 UK

              Office Notes, reports,
              orders or proceedings
ASL.
       Date     or directions and                   COURT'S OR JUDGES'S ORDERS
 No
              Registrar's order with
                   Signatures

                                       WPMS No.2511 of 2020
                                       Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing) Mr. Sarvesh Agarwal, Advocate for the petitioner.

Mr. Suyash Pant, Brief Holder for the State of Uttarakhand.

The petitioner has preferred this writ petition, which has been filed as against the concurrent judgment, which had culminated against the petitioner in the proceedings, which were held under Section 4/5 of the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972.

When the writ petition was entertained there was an interim order passed by the Coordinate Bench of this Court on 24.12.2020, with a condition imposed that the petitioner was directed to deposit Rs.1,00,000/- within a month. Since that was not deposited and the condition for the grant of interim order was not complied with, the stay order was vacated by this Court vide its order of 24.03.2021.

Seeking its recall, the applicant had filed an application before this Court, which was considered by this Court and this Court passed an order on 02.07.2021, whereby the liberty was granted to the petitioner, while considering his Misc. Application No.11363 of 2021, for depositing the amount of Rs.1,00,000/- before the Registry of this Court, as it was directed by the interim order of 24.12.2020.

There is an office report of 05.07.2021, that in compliance thereto the applicant has already deposited the amount in the Registry of this Court. Hence, the condition of depositing the amount has been complied with.

Apart from that since now the condition has been complied with and the pleadings have been exchanged. The order dated 24.03.2021, vacating the stay order is hereby recalled and the interim order dated 24.12.2020, is revived till the next date of listing.

Accordingly, the Recall Application No.11362 of 2021 would stand disposed of.

List this writ petition as soon as the physical hearing of the Court revives.

(Sharad Kumar Sharma, J.) 06.07.2021 Arti `