JYOTI Vs. VIJAY

JUDGEMENT

(1.) THIS review petition has been filed for extension of time to comply with the order dated 28.7.2014 passed in Second Appeal No. 149/2014 and Second Appeal No. 151/2014.

(2.) LEARNED counsel for the non -applicant / landowner submits that decree of eviction under section 12(1)(f) of the Madhya Pradesh Accommodation Control Act, 1961 has been passed by the Courts below and this Court, while dismissing both the second appeals, granted one year time to the applicant to vacate the premises in question, subject to certain conditions.

(3.) LEARNED counsel for the applicant submitted that due to rainy season, the applicant could not vacate the premises on or before 31st July, 2015. He submits that the applicant is ready to pay compensation as may be fixed by this Court.