MANU RISHI GARG Vs. V.K. VASHISHT

JUDGEMENT

(1.) By means of present writ petition filed under Article 227 of Constitution of India, petitioner seeks to quash the judgment/order 26/7/2022 passed by Prescribed Authority/Second Additional Senior Civil Judge, Dehradun in PA Case No.22 of 2015 'Sri V.K. Vashisht and Ors. vs. Smt. Leelawati and Ors.' as well as the judgment/order dtd. 30/4/2023 passed by 8th Additional District Judge, Dehradun in RCA No.19 of 2022, whereby the release application filed by the respondents/landlords has been allowed and the appeal filed thereagainst by the petitioner/tenant has been dismissed.

(2.) Learned counsel for both the parties would submit that this writ petition may be disposed of at the admission stage today itself as the parties have arrived at a compromise on the following conditions:-

(3.) In view of the concession given by both the parties, this writ petition is disposed of with the following directions:-