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Judgment
The writ petition has been filed for the following reliefs:
I.) A writ in the nature of mandamus be issued in favour of the petitioner commanding the respondents to release the unpaid rent from May 2015
till date in favour of the petitioner with exemplary interest @ 18% from the date of payments are due till its realization.
II.) A writ in the nature of mandamus be issued in favour of the petitioner commanding the respondents either to extend the allotment in favour of
the allottee or De-hire the house.
According to the learned counsel for the petitioner, the property of the petitioner was allotted by the Estate Department to an allottee namely
Shri Abdul Rashid Haroon vide Government Order No.202-Est of 2014 dated 31st October, 2014. Learned counsel states that after a series of
extensions, the allottee is still under occupation of the aforesaid property of the petitioner, however, the rent for the same is not being released in
favour of the petitioner.
Mr. Sameer, learned Government Advocate, appearing vice Mr. M.A. Rathore, AAG, states that the claim of unpaid rent of the petitioner
would be accorded consideration, if not already done, within the time period as stipulated by this Court.
In view of nature of controversy involved as also the statement made by learned Government Advocate, this writ petition is admitted to hearing
and is disposed of with a direction to the respondents to consider and decide the claim of the petitioner with regard to the unpaid rent within a
period of six weeks from the date of receipt of copy of this order.
Writ petition along with connected MP(s) stands disposed of in the above terms.