ANJU DEVI Vs. MUTHAJI KA MANDIR TRUST

JUDGEMENT

(1.) The petitioner-non-applicant has preferred this writ petition being aggrieved by the impugned judgment and decree dtd. 19/5/2022 passed by the Appellate Rent Tribunal, Jodhpur Metropolitan, Jodhpur in Rent Appeal No. 65/2019, whereby the appeal of the petitioner has been dismissed and the judgment dtd. 5/8/2019 passed by the Rent Tribunal, Jodhpur Metropolitan has been affirmed. By the judgment dtd. 5/8/2019, the Rent Tribunal, Jodhpur Metropolitan has allowed the original application filed by the respondent for eviction and recovery of rent against the petitioner on the ground of reasonable and bonafide necessity.

(2.) Learned counsel for the petitioner upon instructions submits that the petitioner does not want to press this writ petition on merits, however, prays that reasonable time may be granted to her to handover the vacant and peaceful possession of the suit premises.

(3.) Learned counsel for the respondent agrees that the respondent has no objection if reasonable time is given to the petitioner to handover the vacant and peaceful possession of the suit premises.