Mohd. Siddique Vs Asha Nadam And Ors

Chhattisgarh High Court 18 May 2018 Writ Petition (C) No. 1432 Of 2018 (2018) 05 CHH CK 0185
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 1432 Of 2018

Hon'ble Bench

Prashant Kumar Mishra, J; Ram Prasanna Sharma, J

Advocates

Surfaraj Khan

Final Decision

Disposed Of

Acts Referred
  • Chhattisgarh Rent Control Act, 2011 - Section 13

Judgement Text

Translate:

Prashant Kumar Mishra J

1. Heard.

2. Shri Surfaraj Khan, learned counsel for the petitioner would demonstrate extreme urgency in the matter due to which the petitioner is compelled to

prefer the instant writ petition.

3. Under Section 13 of the Chhattisgarh Rent Control Act, 2011 the order under challenge is appealable before the Supreme court. However, the

appellant would demonstrate lack of resources for immediately moving the Supreme Court. It is also highlighted that due to ensuing summer vacation,

there may be some difficulty in getting the matter listed, therefore, some breathing period may be allowed to the petitioner.

4. Considering the submission, the writ petition is disposed of with observation that for a period of 6 weeks from today, the order of eviction shall

remain in abeyance.

5. It is made clear that this order shall not be construed to be an opinion on the merits of the case neither it would be permissible for the petitioner to

claim equity on the basis of this interim order.

6. Certified copy today.

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