Allahabad High Court
Ved Prakash Agrawal vs Additional District Judge Court Room No ... on 30 April, 2025
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:24923 Court No. - 6 Case :- WRIT - A No. - 1000132 of 2012 Petitioner :- Ved Prakash Agrawal Respondent :- Additional District Judge Court Room No 4 Lko.And Ors. Counsel for Petitioner :- Brijesh Kumar Saxena,Ankit Srivastava,Ritesh Srivastava Counsel for Respondent :- Mohammad Aslam Khan,Shiv Ji Shukla Hon'ble Pankaj Bhatia,J.
1. None appears for the petitioner to press the petition even in the revised call.
2. The present petition arises out of the orders, whereby the suit for arrears of rent and ejectment was decreed and the revision was dismissed.
3. As the findings of fact have been recorded, no interference is warranted under Article 226 of the Constitution of India.
4. The petition is accordingly dismissed.
5. The execution proceedings shall proceed in accordance with the directions given by the Supreme Court in Civil Appeal Nos.3640-3642 of 2025 (Periyammal (Dead) Through Lrs. and Ors. Vs. Rajamani and Anr. ETC.) dated 06.03.2025, within the time as specified.
6. Office is directed to communicate this order to the court concerned forthwith.
Order Date :- 30.4.2025 Ashutosh