BHUWAN CHANDRA PAPNAI Vs. PRAKASH CHANDRA JOSHI

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to issue a writ, order or direction in the nature of certiorari quashing the judgment and order dated 07.11.2014, passed by the Prescribed Authority / Civil Judge (Jr. Div.), Ranikhet in Rent Control case no. 09 of 2013 (Annexure 1 to the petition) and the judgment and order dated 09.03.2016, passed by Addl. District Judge, Ranikhet in rent control appeal no. 18 of 2014 (Annexure 2 to the petition).

(2.) Learned Senior Counsel for the tenant-petitioner fairly submitted that the petitioner is ready to handover the vacant and peaceful possession of the premises in question to the landlord-respondent, but three years' time be granted to the petitioner to do the same.

(3.) Although learned counsel for the respondent opposed the same, but considering the nature of dispute between the parties, the tenant-petitioner is granted time upto 31.07.2019 to handover peaceful possession of the premises in question to the respondent-landlord subject to the petitioner giving an undertaking within one month from today before the Prescribed Authority to the following effect: