KAMLA BAI Vs. RADHARANI

JUDGEMENT

(1.) HEARD counsel.

(2.) TODAY before us Shri Kaushik has made payment of arrears of rent at the rate of Rs. 120/ - per month and the rent for the month of April 1994, i.e. for 52 months, with Rs. 800/ - towards costs as directed by this Court to the non -petitioner No. 1. In total a sum of Rs. 7,000/ - has been paid to non -petitioner No. 1. In view of payment of rent, and arrears of rent the counsel for non -petitioner, Smt. Radharani states that consent for electric -connection shall be given by her on or before 5th of May 1994, when the proceedings before the Rent Controlling Authority for eviction are fixed for hearing. On giving the consent the electric connection shall be given by M.P. Electricity Board to the petitioner at the costs of the petitioner and also the petitioner shall pay monthly charges for the electricity consumed. In case the non -petitioner No. 1 fails to give her consent on or before 5th of May 1994, it is directed that the M.P. Electricity Board shall give connection to the petitioner without consent of the landlady.

(3.) THAT prayer is justified in this circumstances of the case. Therefore, we direct the Rent Controlling Authority to see that the proceedings are disposed of expeditiously with an outer limit of six months. In view of the above order no action is warranted to be taken in this contempt proceedings. Accordingly, the application is disposed of.