UNION OF INDIA Vs. KRISHNA WANTI

JUDGEMENT

(1.) THIS civil revision preferred by the Union of India and others is directed against the judgment dated 8.2.1992 passed by the Appellate Authority, Ambala under the Haryana Urban Rent (Control and Eviction) Act, 1973 (hereinafter to be referred as the Act), whereby the appeal of Smt. Krishnawanti landlady- respondent was accepted and eviction of the Union of India and other petitioners from the premises in dispute was ordered. This appeal was referred to the Permanent Lok Adalat of the High Court by the Executive Chairman, Haryana Legal Service Authority, Chandigarh, vide order dated 8.4.1999 on an application of even date made by Smt. Krishnawanti landlady- respondent. In para 22 of the application the respondent-landlady highlighted the fact that she did not want the Union of India to be evicted from the premises. All that she was seeking was that she should be paid the arrears of rent on assessment by the Central Public Works Department (for short CPWD), vide letter 21.12.1993 at the rate of Rs. 11,294/- per month.

(2.) WHEN the matter came up before us on 22.4.1999 we had granted an adjournment to enable Shri Ashutosh Mohunta, Senior Standing Counsel for Union of India to complete instructions. The matter then came up before us on April 28, 1999 when Shri Mohunta on instructions from Lt. Col. C.S. Bewly, Superintending Surveyor made a statement recorded by us as under :

(3.) INSPITE of the above, on subsequent dates of hearing i. e. on 31.5.1999 and 6.7.1999, there was no decision taken by the Union of India as advised by us in our order dated April 28, 1999 reproduced above. Today Shri Mohunta, Senior Standing Counsel for Union of India has produced before us letter No. C-540/13-A-42 Party dated 23rd July, 1999 from Brig. K.S. Khatri, Director, North Western Circle which is to the following effect :-