SURENDRA YADAV Vs. RAM NARESH LAL ALIAS THAKUR

JUDGEMENT

(1.) THE first Writ Petition No. 25024 of 2008 has been filed by the tenant-allottee Surendra Yadav. In that writ petition landlord-respondent ram Naresh Lal had filed caveat through Sri R. K. Srivastava, learned counsel. When the case was taken up as fresh, Sri A. K. Gupta learned Counsel for Ram Naresh Lal, the landlord-petitioner in the second writ petition pointed out that the said writ petition was also connected with the first writ petition, accordingly both the writ petitions were heard together.

(2.) IN the first writ petition petitioner, allottee tenant, Surendra Yadav has described himself as Ex-Member of Pailiament, Khalilabad.

(3.) THE writ petitions arise out of allotment proceeding. House in dispute was allotted to Surendra Yadav in 1997 and he immediately took possession thereof. On pointed enquiry by the Court from the learned Counsel for him regarding payment of rent, it was categorically stated that till date no rent had been paid. However, learned Counsel stated that allottee-tenant Surendra yadav was ready to pay the rent. There is a world of different between actual payment and readiness to pay.