CHANDRA BHUSHAN SHARMA Vs. RENT CONTROL & EVICTION OFFICER, ALLAHABAD AND OTHERS
LAWS(SC)-1987-2-169
SUPREME COURT OF INDIA
Decided on
February 17,1987
CHANDRA BHUSHAN SHARMA
Appellant
VERSUS
Rent Control And Eviction Officer, Allahabad And Others
Respondents
JUDGEMENT
A.P.Sen, V.Balakrishna Eradi, JJ. -
(1.) Special leave petition is dismissed. The District Magistrate Allahabad, shall take steps to put back the landlord in possession forthwith by use of the Police force, if necessary.
S.L.P. Dismissed.;
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