MASSAN KHAN Vs. SMT. SHASHI BALA GUPTA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present writ petition, petitioner is challenging the order dated 30.1.2010 and the revisional order dated 30.4.2010 rejecting application 4Ga in Misc. Case No. 17 of 1999 under Sec. 30 of U.P. Act No. 13 of 1972(hereinafter referred to as the Act). It is recorded by the trial court that the permission under Sec. 30 of the Act was granted to the petitioner on 11.8.1999. Thereafter he had tendered rent only till 31.5.2002. After 31.5.2002 rent was not deposited in the court. In the year 2010, the prayer was made by the applicant to grant time to deposit the entire outstanding rent. The court below has recorded the finding that no reason was given by the petitioner in the application for non deposit of the rent regularly. As the provisions of Sec. 30(1)(2)of the Act have not been complied with and therefore the application 4Ga seeking permission to deposit the rent from 1.6.1999 to 31.7.1999 was rejected. The revisional court has also refused to interfere in the order of rejection of the application on the ground that the petitioner has not given any explanation for non deposit of the rent regularly despite permission having been granted on 11.8.1999.

(3.) Learned counsel for the petitioner has not been able to assail the finding recorded by both the courts below. Moreover the writ petition is pending since 2010, and it was never argued ever since its presentation. In the totality of the facts and circumstances of the case there is no ground to interfere in the order impugned.