JAYANTI BISWAS Vs. RAMESH BABU ALIAS RAMESH CHANDRA

JUDGEMENT

(1.) LIST has been revised. Learned Counsel for the petitioner is not present.

(2.) AN application for modification of the judgment and order dated 10th April, 2008 has been filed on behalf the respondent with a prayer that though the respondent is ready to handover the vacant possession of House No. 233, Badshahi Mandi, Allahabad pursuant to the directions issued by this Court on 10th April, 2008 but the petitioner is not taking possession of the premises on the pretext that the landlord is not giving vacant possession of House No. 233, Badshahi Mandi, Allahabad.

(3.) LEARNED Counsel for the applicant-respondent states that in such circumstances when the petitioner is disputing that the landlord is not giving possession of the aforesaid premises, a date may be fixed by this Court on which date the prescribed authority may ensure that the petitioner is present to take vacant possession of House No. 233, Badshahi Mandi, Allahabad and also ensure that thereafter the petitioner gives vacant possession of the entire premises in dispute under her tenancy including the portion on the ground floor.