SMT. ARCHANA GARG Vs. STATE OF U.P.

JUDGEMENT

(1.) As the point involved and the parties in these two writ petitions are one and same, they are taken up together for disposal by common order. These writ petitions are directed against the common order dated 18.11.2010 passed by the Executing Court/Additional District Judge, Court No. 2, Ghaziabad in Execution Case No. 3 of 2001 and Execution Case No. 4 of 2001, Archana Garg v. District Malaria Officer, whereby the execution applications were dismissed as fully satisfied.

(2.) Brief facts of the case as set out in the writ petition are as follows;

(3.) The petitioner was the landlady of the premises in question i.e., R-2/15 Rajnagar, Ghaziabad. The two portions of the premises in question were separately taken on rent by the District Malaria Officer, Ghaziabad with effect from 1.1.1996 at the rate of Rs. 2,000/- and Rs. 2,500/- per month respectively. The petitioner was paid rent upto March 1996 for three months but thereafter neither the premises of the petitioner was vacated nor any rent was paid to the petitioner. As a result thereof, the petitioner filed two separate SCC Suit No. 18 of 1999 and 17 of 1999 for arrears of rent and ejectment. The aforementioned suits were decreed in favour of the petitioner by two separate judgment and orders both dated 3.11.2000 against the opposite parties.