RAJESH DAYAL KHARE, J. - (1.) HEARD learned counsel for the petitioners.
(2.) PRESENT writ petition has been filed seeking a writ of certiorari quashing the orders dated 04.8.2010 passed by? Prescribed Authority, Jhansi in Suit No. 65 of 2003 and the order dated 18.10.2014 passed by the Additional District Judge, Court No. 15 Jhansi in SCC revision No. 181 of 2010.
(3.) LEARNED counsel for the petitioners contends that the petitioners are aggrieved from second part of the order dated 04.8.2010 passed by the Prescribed Authority, Jhansi and the order dated 18.10.2014 passed by Additional District Judge, Court No. 15 Jhansi whereby one month's time has been granted to the petitioners to vacate the premises in question. Learned counsel for the petitioners states that the petitioners are Post Office and one month's time is highly inadequate for vacating the premises and the time limit may be enhanced by 6 -8 months within which time, the petitioners shall shift to some alternate accommodation so that the running of the post office may not be adversely hampered, which may affect the public.;