N VENKATRAMA ACHARI Vs. MANIKCHAND JAIN

JUDGEMENT

(1.) THE petitioner/tenant has filed an affidavit of undertaking that he will vacate the petition mentioned premise No. 66, Periyakadai Street, Sarpanarpettai, Arni town on or before 31. 12. 2010. It appears that the civil revision petition arises out of the Rent Control proceedings in RCOP No. 3 of 2002 on the file of Learned district Munsif, Arni. Eviction if sought for by the respondent/landlord on the ground of demolition and re-construction. The Learned Rent Controller namely, district Munsif, Arni has allowed the RCOP No. 3 of 2002 on the ground of demolition and re-construction.

(2.) AS against the order passed in RCOP proceedings the petitioner/tenant has preferred R. C. A. No. 2 of 2006 on the file of Sub Court, Arni and the Learned appellate Authority has confirmed the orders of the Learned Rent Controller in rcop proceedings.

(3.) WHEN the present civil revision petition is pending before this Court the petitioner/tenant has filed an undertaking the the effect that he undertakes to vacate the petition mention premise No. 66, Periyakadai Street, Sarpanarpettai, arni Town on or before 31. 12. 2010. However, the learned counsel for the respondent/landlord has made an endorsement that the respondent/landlord has no objection for granting time, by this Court, till 31. 12. 2010 to the revision petition/tenant.