BHANU PARTAP Vs. STATE OF HARYANA

JUDGEMENT

(1.) There is no cause of action for the writ petition, since the petition for eviction on the ground of non-payment of rent under the Public Premises Act by the respondents has been disposed of by the Sub Divisional Officer saying that the parties shall enter into new terms and he has adjourned the case sine die since no action will be taken unless new terms have been introduced.

(2.) There has been no such attempt to secure new terms and there is no particular precipitate action that the respondents have taken against the petitioner to approach this Court for any relief.

(3.) The writ petition is filed without any cause of action and it is dismissed as such.