ABDUL KHALIQ Vs. SMT. KUSUM LATA AGARWAL

JUDGEMENT

(1.) Shri Abdul Khaliq-the petitioner-is a tenant of upper two floors of the Building bearing No. 332/78 situated at Phool Wali Gali, Police Station, Chowk, Lucknow owned by Smt. Kusum Lata Agarwal-the opposite party.

(2.) Smt. Kusum Agarwal the landlady filed a P.A. Case No. 91 of 2012 (Smt. Kusum Lata Agarwal v. Shri Abdul Khaliq) for ejectment, recovery of arrears of rent and damages for use and occupation against the petitioner. On 23.12013 the said case was allowed by Ms. Shuchi Srivastava, Prescribed Authority/ Additional District Judge, Lucknow. The Rent Appeal No. 11 of 2014, (Abdul Khaliq v. Smt. Kusum Lata Agarwal) preferred by the petitioner against the order dated 23.12013 was dismissed by the Additional District Judge, Court No. 1, Lucknow. Hence this petition.

(3.) After arguing at some length, Shri Ganga Singh, the learned counsel for the petitioner, states that in case some reasonable time is granted to the petitioner, the petitioner would vacate the house in dispute. Shri Rajeiu Kumar Tripathi, learned counsel for the respondents, has no objection to the request made on behalf of the petitioner.