SATISH MENON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the notice of eviction issued by the Deputy Collector respondent no.2 dtd. 21/9/2021 the present writ petition has been filed.

(2.) Today during the course of the argument learned counsel for the petitioner makes a prayer that petitioner may be permitted to retain the said quarter for just another three months' time till 31/3/2021 by which time the academic session of the children would get over as they are undergoing their studies in district Durg.

(3.) Contention of the petitioner is that though the petitioner was transferred to Kabirdham in 2019 but subsequently on account of Pandemic situation prevailing in the country, he could not shift his family from Durg to Kabirdham and situation is same as of now. It would not be ideal at this juncture to expect the petitioner to shift his family from one place to another and he prays that he be permitted to retain the quarter for the present academic session thereafter he undertakes he would shift his family to a different place.