ARCHANA Vs. DIGVIJAY SINGH KHANDURI

JUDGEMENT

(1.) This is tenant's petition under Article 227 of the Constitution against the orders dtd. 8/10/2012, and 21/1/2014 passed by Prescribed Authority/City Magistrate, Dehradun in Case No. 28 of 2011 and also the Form-C issued by Prescribed Authority. Petitioner has also challenged the order dtd. 16/9/2021 passed by learned 3rd Additional District Judge, Dehradun in Rent Control Revision No. 12 of 2018.

(2.) Prescribed Authority had declared the premises in question as vacant vide order dtd. 8/10/2012 and by subsequent order dtd. 21/10/2014, the said premises was released in favour of the landlord.

(3.) Mr. A.M. Saklani, learned counsel appearing for the petitioner, on instructions from his client, fairly submits that petitioner is ready to handover vacant and peaceful possession of the premises in question to the respondents, provided two years time is granted to her for the purpose.