CHHANGA MAL GUPTA Vs. UOI

JUDGEMENT

(1.) Having heard learned counsel for the parties at length and having perused the evidence, as recorded in the order dated September 26, 2012, we had deferred further hearing of the matter for a period of four weeks and it was indicated in the cause list that the matter would not be taken up till October 19, 2012. The reason was to enable the respondents to consider whether they would be willing to surrender the tenanted premises within a reasonable time for the reason a Post Office i.e. a Public Utility Service was being run from the premises in question and a sudden disruption thereof would put to inconvenience the local population.

(2.) The matter was next taken up for hearing on October 31, 2012 and since learned counsel for the respondents informed that the respondents were not willing to settle the dispute, arguments were heard in the appeal and the matter was reserved for judgment.

(3.) Part of property bearing Municipal No.F-14/11, Model Town-II, Delhi-110009 was owned by one Sh.Ram Lubhyn Mal Bhasin, ground floor whereof was let out by him to the Union of India, through the Post master General, for running a Post Office at a monthly rent of Rs. 350/- w.e.f. August 09, 1965, which rent was enhanced to Rs. 500/- per month w.e.f. November 01, 1978.