SANTOSH KUMAR Vs. SARLA DEVI

JUDGEMENT

(1.) This special leave petition is directed against the judgment and final order dated 7th of December, 2006 passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No.65813 of 2006. On 17th of May, 2007, a limited notice was issued. While issuing a limited notice on the special leave petition, the following order was passed:-

(2.) A reading of this order would show that in the High Court the petitioners who are the tenants was offered by the landlord-respondent two shops, but that offer was refused by them. But in this Court, the petitioners are agreed to accept such offer and is ready to vacate the premises in question, subject to receiving possession in respect of two shops which were offered to the petitioners before the High Court. The learned counsel appearing on behalf of the respondent had submitted before us that they shall hand over two shop rooms, namely, Shop No. 6 & 7 Balaji Market, Main Road, Tundla (U.P.) to the petitioners within a period of two weeks from this date.