Chattisgarh High Court
Kewal Kishan Dhuppad vs Smt. Seema Sharma 15 Wpc/2992/2018 M/S ... on 29 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2983 of 2018
Kewal Kishan Dhuppad S/o Late Harbhagwandas Dhuppad Aged
About 67 Years R/o Katora Talab Shyam Nagar Road, Beside Dr. Kalra
Nursing Home, Tahsil And District-Raipur, Chhattisgarh.......(Applicant)
---- Petitioner
Versus
1. Smt. Seema Sharma W/o Late Arun Sharma Aged About 50 Years
2. Ku. Asha Arora D/o Gutamal Arora Aged About 54 Years
Both R/o Mohalla Katora Talab Ward Civil Line Ward No.42, House No.
42/4, In Front Of Allahabad Bank, Shyam Nagar, Road, Katora Talab,
Raipur, District- Raipur, Chhattisgarh.
3. The Rent Controller Authority Raipur, District- Raipur,
Chhattisgarh........(Non-Applicants)
---- Respondent
For Petitioner Mr. Gautam Khetrapal, Advocate Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 29/10/2018
1. Heard.
2. The petitioner's application for eviction of respondents 1 & 2 from the tenanted premises is pending consideration before the Rent Controlling Authority, Raipur for more than a year.
3. Let the pending proceedings be decided by the Rent Controlling Authority, Raipur expeditiously, preferably within a period of 4 months from today.
4. The writ petition is accordingly disposed of. Sd/-
(Prashant Kumar Mishra) Judge Shyna