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Judgment
L. Narayana Swamy, CJ
Learned Counsel for the petitioner, on instructions of the petitioner, undertakes that the petitioner shall vacate the premises within a period of two
months from today without making any application for further extension.
Though, the learned Counsel for the respondents resisted the undertaking of the learned Counsel for the petitioner, but in the facts and
circumstances of the case and keeping in view the undertaking of the learned Counsel for the petitioner and the prevailing pandemic situation, as no
one is ready to rent out his or her premises to a new person/tenant in Red Zone Area, especially in Solan, we deem it proper to dispose of this writ
petition by directing the respondents to permit the petitioner to retain the Government Accommodation for a further period of two months. Ordered
accordingly.
The writ petition is accordingly disposed of alongwith pending application(s), if any.