R.S. KHAWUNGSING Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned senior counsel appearing for the petitioner, Mr. Lenin Hijam, learned Additional Advocate General appearing for the State and Mr. Moses Pao, learned Advocate appearing on behalf of Mr. S. Suresh, learned ASG for the Union of India.

(2.) On 26.05.2020 when this PIL was listed, this Court while issuing notice to the respondents passed an interim order which reads as follows :

(3.) Today, when the matter is taken up, it has been submitted by Mr. N. Jotendro, learned senior counsel appearing for the petitioner that the interim order granted on 26.05.2020 be made absolute to which, Mr. Lenin Hijam, learned Additional Advocate General appearing for the respondents submits that the instant PIL can be disposed of with the direction that the landlords be restrained from collecting rent or evicting the tenants as long as the Union of India order dated 29.03.2020 is in force.