BADRI PRASAD Vs. PRESCRIBED AUTHORITY, ALLAHABAD AND ANOTHER

JUDGEMENT

(1.) The petitioner tenant is one of those persons who apparently believes in the dictum: never say die.

(2.) To appreciate the issues in the present petition it would be better not to have the facts in the chronological order but the other way around.

(3.) When a writ of possession was sought by the landlord under the U.P. Act No. XIIIJ of 1972, the Rent Control and Eviction Officer/Prescribed Authority, Allahabad,on 23rd March 1987, the day before yesterday, passed an order to the effect that after the verdict of the Supreme Court the release of the accommodation cannot be put in abeyance. This is the order of the Rent Control and Eviction Officer which has been impugned in the present petition.