SAPAN DAS Vs. DIST. JUDGE AND ORS.

JUDGEMENT

(1.) HEARD Sri Abhishek Kumar, learned counsel for the petitioner and Sri Lalit Kumar, learned counsel for respondent No. 3.

(2.) THIS writ petition is directed against the order of release of two shops in premise No. D -32/1 situated at Mohalla Ayarbartalla Bengali Tola, Varanasi. This premises is a three storied building having four shops and one toilet at the ground floor, first, second and third floors are residential. The petitioner is tenant of two shops @ Rs. 80/ - and Rs. 120/ - per month.

(3.) BY means of the supplementary affidavit filed before this Court, it was brought on record that the electricity bill of the disputed shops have not been paid by the tenant since after 2008. An outstanding amount of Rs. 53,653/ - have been shown in the bill dated 26th November, 2013 in the name of Sapan Kumar Das, the petitioner.