WPMS/1198/2020
2021 Latest Caselaw 1802 UK

                   Office Notes,
                reports, orders or
                 proceedings or
SL. No   Date                                       COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     IA No. 5500 of 2021
                                     In
                                     WPMS No. 1198 of 2020
                                     Hon'ble Sharad Kumar Sharma, J.

(Through Video Conferencing)

Mr. Milind Raj, Advocate for the petitioners.

In the proceedings under Section 21 (1) (a) of Act No. 13 of 1972, the precise ground for challenge to the impugned judgment, was that the Act No. 13 of 1972, would not applicable, as the property which was the tenement, in question, was a Wakf property and exempted by the applicability of the provisions contained under Section 2 (bbb) of Act No. 13 of 1972.

When this Writ Petition was filed, there was an interim order granted on 30th July, 2020, which was conditional in nature. The petitioner was directed to deposit the rent @ Rs. 2,000/- p.m. before the Registry of this Court by 10th of each month.

It is contended in the application that the petitioner had been continuously depositing the amount as directed, but however, a default was committed on account of the prevalent pandemic situation and the amount of rent as directed by the interim order dated 30.07.2020 could not be deposited for the month of May, 2021. Hence, the Time Extension Application. Considering the ground taken in the application, the Time Extension Application is allowed.

The petitioner may deposit the rent for the month of May, 2021 and June, 2021, together within a period of two weeks from today and as soon as the deposit is made, the condition of the interim order will revive back to its original position w.e.f. July, 2021.

(Sharad Kumar Sharma, J.) Dated 09.06.2021 Shiv