S.U. Khan, J. - (1.) The Court is unable to understand as to why Prescribed Authority/Civil Judge, (Senior Division) 1st, Allahabad has not been able to check the dilatory tactic's, which are constantly being adopted by tenant-respondents, who are opposite parties in P.A. Case No. 141 of 1999 initiated by landlord-petitioner for eviction on the ground of bona fide need under Section 21 of U.P. Act No. 13 of 1972. Several years have been consumed yet interrogatories and production of document business has not come to an end. Earlier in Writ Petition No. 45431 of 2000 decided on 19th October, 2000 this Court directed disposal of release application as expeditiously as possible.
(2.) If a party in spite of being asked to produce the document or reply to a particular interrogatory fails to do so, adverse inference may be drawn. However, it cannot be a ground to indefinitely delay the disposal of the case.
(3.) The house in dispute consists of several rooms and is situated in an important locality of Allahabad City. Rate of rent is only Rs. 111.00 per month. This highly inadequate rent is the main reason behind the efforts of the tenant to indefinitely delay the disposal of the release application.;