MUKESH RANI Vs. TARA SINGH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the orders dtd. 25/4/2022 (Annex.12) passed by the Permanent Lok Adalat, whereby, the application filed by the petitioner under Order I Rule 10 CPC has been rejected and order dtd. 2/5/2022 (Annex.13), whereby, the petition filed by respondent no.1 has been accepted.

(2.) It is inter alia indicated in the petition that property owned by petitioner was let out inter alia to respondent no.1. On account of certain vigilance inquiry, the bill amounting to Rs.12.00 lakh and odd was issued qua the premises, wherein it was specifically indicated that the property was in possession of respondent no.1, the respondent no.1 vacated the premises and shifted his factory at some other place and applied for grant of electricity connection, which was denied by the respondent - JVVNL on account of the fact that amount pursuant to the vigilance inquiry was due with respondent no.1.

(3.) Feeling aggrieved, the respondent no.1 approached the Permanent Lok Adalat.