GOPAL KRISHNA VERMA Vs. TAHIR

JUDGEMENT

(1.) Supplementary Affidavit has been filed by the petitioner in the Court today. Same is accepted on record.

(2.) Present writ petition has been filed by the petitioner for a direction to the Civil Judge, Senior Division (Prescribed Authority), Nainital to conclude the proceeding of Suit No. RCC No. 2 of 2016 (Gopal Krishna Verma Versus Moh. Tahir) pending before him expeditiously, according to rule 15(2) of the Act No. 13 of 1972.

(3.) It is the case of the petitioner that the petitioner purchased House No. 317 at Jai Lal Sah, Bara Bazar, Mallital on 13.07.2009. At the time of purchase, the respondent has been tenant on 2nd floor of the premises of the petitioner. According to the petitioner, the premise in question is very old one and the provisions of the Act No. 13 of 1972 are applicable on the same.