VENU GOPAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE writ petition challenges the notice dated 21 st January, 2011 issued to the petitioner to vacate the room No.75 in his possession at Jubilee Hall Hostel (JHH), University of Delhi. THE petition came up before this Court first on 25th January, 2011 when this Court had suggested amicable settlement. THE counsel for the respondent University had taken time to obtain instructions. THE petitioner was also directed to appear in person.

(2.) THE petitioner is stated to be present in the Court. However, the counsel for the respondent University states that he has instructions that owing to the past conduct of the petitioner, no amicable settlement is possible and he has instructions to oppose the petition. THE respondent University is stated to have also furnished an advance copy of its counter affidavit to the counsel for the petitioner. THE counter affidavit is handed over in the Court and is taken on record.

(3.) IN the circumstances, it has been made clear to the counsel for the petitioner that either the long adjournment sought shall be granted without any interim order or he should argue the matter.