KUTUBUSAB D. CHOORIKHAN Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) HEARD the counsel for the petitioner and the respondent.

(2.) THE present application for vacating stay coming on for orders, the petition is considered for final disposal.

(3.) IN the meanwhile, the petitioner was put in possession of the said 20 shops from 01.01.2013 and he is stated to be in enjoyment of the said shops and he has inducted tenants, as confirmed by a spot inspection. The Authorities have, however, refused to receive the monthly rent from the petitioner, according to the petitioner, for reasons best known to them. The petitioner claims that he is ready and willing to pay the said rents. In this background, the petitioner is now aggrieved by Annexure -E dated 20.08.2014 calling upon him to vacate and hand over the said 20 shops within three days and pay the outstanding rents amounting to Rs. 3,33,336/ - from 01.01.2013 till date, so as to enable the authorities to conduct fresh auction of the said shops.