TILAK RAJ Vs. SANT KUMAR

JUDGEMENT

(1.) Prayer in the instant petition filed under Article 227 of the Constitution of India, is for setting aside the impugned order dtd. 25/2/2021 (Annexure P-l) vide which the petitioner-tenant was directed to pay mesne profit at the rate of Rs.7,500.00 per month from the date of the eviction order i.e.,21/5/2019, failing which the stay granted against the eviction order would stand vacated.

(2.) Learned counsel contends that the amount of mesne profit is highly exorbitant more so on account of slump in the market due to the pandemic COVID-19. He therefore submits that it is beyond his means to pay the aforementioned amount of Rs.7,500.00.

(3.) Heard.