STATE OF U P Vs. ASHOK KUMAR TAYAL

JUDGEMENT

(1.) Heard learned standing counsel for the petitioner and Sri M.K. Gupta, advocate for the landlord-respondents.

(2.) Two writ petitions on behalf of State of U.P. and Senior Superintendent of Police, Muzaffarnagar challenging the judgment and order dated 29.9.2005, passed by the Additional District Judge, Court No. 11, Muzaffarnagar in Rent Appeal No. 8 of 2002 and Rent Appeal No. 9 of 2002 confirming the order of the prescribed authority dated 23.9.2002 in Case No. 110 of 1989 in proceeding under Section 21(8) of U.P. Act No. 13 of 1972 (hereinafter referred to as the Act).

(3.) The respondent-landlords had let out the premises in question and they were paid rent @ Rs. 78.10. By virtue of impugned order, the rent has been enhanced to Rs. 24,229.16. However, during pendency of the writ petition, the petitioners vacated the premises but only 50% rent has been paid so far. Several adjournments have been sought for payment of remaining 50% but the claim of the respondents is that no dues have been paid till date.