Allahabad High Court
Madan Gopal Rastogi And Others vs Shyam Saran on 6 August, 2010
Author: Devendra Pratap Singh
Bench: Devendra Pratap Singh
Court No. - 7 Case :- WRIT - A No. - 46397 of 2010 Petitioner :- Madan Gopal Rastogi And Others Respondent :- Shyam Saran Petitioner Counsel :- Vatsal Srivastava Hon'ble Devendra Pratap Singh,J.
Heard learned counsel for the petitioner and perused the record.
The petitioner landlord has preferred a release application no. 8 of 2005 against the respondent tenant under Section 21(1)(a) of U.P. Act No. 13 of 1972 but with the connivance of the tenant a third party moved an impleadment application no. 7-C and he is obtaining dates after date in support of the respondent tenant and the proceedings are held up.
If the aforesaid facts are correct, the Prescribed Authority is directed to dispose off the release application finally within a period of three months from the date of submission of a certified copy of this order and he would not grant any adjournment either to the petitioner or any third party except after imposing cost of not less than Rs. 2500/- per adjournment.
Subject to the aforesaid observation, this petition is finally disposed off.
Order Date :- 6.8.2010 AK