AMAR NATH VERMA Vs. SANJAY KUMAR AND ANOTHER

JUDGEMENT

(1.) Writ petition has been restored to its original number vide order of date passed on restoration application. As requested by learned counsel for the parties, the writ petition is taken up for hearing and is being decided finally.

(2.) This writ petition is directed against the orders dated 17.01.2011 and 03.02.2011 passed by Rent Control and Eviction Officer/Additional City Magistrate (Vth) Kanpur Nagar in Suit No. 23 of 2010 as well as revisional order dated 02.02.2012 passed by Additional District Judge, Court No. 4, Kanpur Nagar in Rent Revision No. 10 of 2011.

(3.) Both the courts below have recorded concurrent findings of facts and learned counsel for the petitioner finding it difficult to assail the same, stated that petitioner may be allowed a reasonable time to vacate the premise in question.