RASID AHMED Vs. ADDL. DISTRICT JUDGE XII

JUDGEMENT

(1.) THIS writ petition has been filed against the impugned order dated 20.10.94. None appears for petitioner. Shri P.M. Khare appeared for respondent.

(2.) THE respondent is the landlord in the premises in dispute. He filed suit on the ground of default against the defendant tenants. This suit has been decreed by the trial Court on 9.12.81 and the revision against that order has been dismissed by the impugned order dated 20.10.94. Hence this petition. The Trial Court has found that the tenant did not pay rent from 1.1.88 to 31.10.88 and he is not protected under Section 20(4) of U.P. Act No. 13 of 1972. Hence the suit was decreed. The revisional Court has also upheld the decree of the trial Court. It has been held that the rent was not deposited as required by Section 20(4) of U.P. Act No. 13 of 1972. There are findings of fact and I cannot interfere in writ jurisdiction. The writ petition is accordingly dismissed. However on the fact and circumstances of the case I grant petitioner one years time to vacate the premises in dispute. He shall handover peaceful and vacant possession to the respondent landlord on or before 12.7.1996 and shall pay rent regularly till then.