Allahabad High Court
Smt. Anar Kali vs Union Of India & Another on 18 January, 2010
Bench: Ashok Bhushan, Virendra Singh
Court No. - 2 Case :- WRIT - C No. - 71893 of 2009 Petitioner :- Smt. Anar Kali Respondent :- Union Of India & Another Petitioner Counsel :- P.B. Singh,Devesh Pandey Respondent Counsel :- Asgi,Subodh Kumar Hon'ble Ashok Bhushan,J.
Hon'ble Virendra Singh,J.
Heard learned counsel for the petitioner. Sri Subodh Kumar appears for the respondents.
By this writ petition, the petitioner has prayed for a mandamus commanding the respondent nos. 2 to vacate the premises of the petitioner after paying arrears of rent. The petitioner has referred to a lease between the petitioner and the respondent with regard to letting out of the premises. For vacation of the premises, it is open for the petitioner to initiate proceedings in a competent court. The writ petition for the aforesaid relief cannot be entertained. The writ petition is dismissed with the aforesaid observations. Order Date :- 18.1.2010 Jaideep/-