ALOK KUMAR JAIN Vs. INDRA BHUSHAN SAWHNEY

JUDGEMENT

(1.) Heard Sri Sudeep Harkauli, learned counsel for petitioner and Sri I.P. Srivastava, learned Additional Chief Standing Counsel for State-respondent.

(2.) Present petition has been filed seeking following reliefs:-

(3.) Brief facts of the case are that earlier mother of petitioner (now deceased) has filed Case No. 696 of 2022 under Sec. 10(1) of Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021 (hereinafter referred to as 'Act No. 16 of 2021'), which was decreed in favour of petitioner vide order dtd. 22/7/2022. As the order was not complied with, therefore, petitioner has filed Execution Case No. 127 of 2023 for execution of order, which is pending since long without any positive order for execution. At this stage, petitioner has filed present petition to expedite the execution case. During the pendency of this petition, this Court has passed several orders. Ultimately execution case has proceeded and further vide order dtd. 28/5/2024, Executing Court has determined the amount of rent i.e., Rs.62,60,720.00 and further vide order dtd. 29/5/2024 directed the applicant/petitioner to deposit the court fee of Rs.4,69,983.00. At this stage, petitioner has filed amendment application dtd. 30/5/2024 for certain amendments along with prayer. This Court vide order dtd. 31/5/2024 allowed the amendment application. In compliance of order, amendment was carried out and amended prayer is being quoted below:-