ASHISH NAG Vs. RAIPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard.

(2.) It is submitted that the petitioner had filed an application under Sec. 151 of C.P.C., praying for grant of stay against the dispossession from the disputed premises, but the learned Appellate Court has disposed off the appeal itself, directing the petitioner to file an application before the Rent Controlling Authority, Raipur within a period of 15 days and also granting an interim relief against his dispossession, for a period of 15 days. This order is under-challenge in this petition.

(3.) Learned counsel for the respondents opposing this submission, submits that the impugned order has been passed on the basis of the consent given and the statement made by the petitioner's side, that the remedy is available only before the Rent Controlling Authority and therefore, the petitioner may be granted such liberty to file an application before the said Authority. Hence, this impugned order is unassailable.