SOM NATH VAISH SHAMBHOO NATH VAISH RAVINDRA NATH VAISH Vs. RENT CONTROL AND EVICTION OFFICER INDIAN OIL CORPORATION

JUDGEMENT

(1.) Heard Shri M.K. Gupta and Sri A.K. Singh, learned Counsel for the petitioner and Sri Mukhtar Alam, learned Counsel appearing for respondent No. 2 viz. Indian Oil Corporation, Allahabad.

(2.) This is landlord writ petition arising out of vacancy declaration and allotment / release proceedings. Petitioner No. 1 and 2 the original landlords sold the property in dispute to M/s Madhu Colonizer on 4.12.1999 (during pendency of writ petition). M/s Madhu Colonizer has been impleaded as petitioner No. 3 by order dated 19.12.2005.

(3.) In this case on several dates the court persuaded the parties to enter into some sort of compromise. However today learned Counsel for respondent No. 2 Indian Oil Corporation, Allahabad categorically stated that the tenant was not ready to enhance the rent by any amount hence talks of compromise failed. Learned Counsel further requested for decision of the writ petition on merit. Thereafter both the parties were heard on merit of the writ petition.