S.U.Khan, J. - (1.) This writ petition was dismissed by me on 1.12.2005 (Reported in 2006 (1) ARC 124) after hearing learned Counsel for the tenants petitioners in detail. This review petition has been filed by another learned Counsel.
(2.) In my judgment, I granted sufficient relief to the tenant. Even though under U.P. Act No. 13 of 1972 there is no time limit prescribed for the landlord to make new constructions alter getting possession of the tenants accommodation on the ground of its dilapidated condition under Section 21 (1) (b) of the Act still I imposed the condition upon the landlord to make constructions within six months from getting posses:.ion I further directed that newly constructed portion shall be made on 300 square meters of land and it shall be handed over to the tenant on rent of Rs. 1,500/- per month. I also directed that in case within six months, constructions were not made by the landlord then landlord shall be liable to pay' Rs. 1,500/- per month as damages to the tenant until new constructions were made and delivered to the tenant.
(3.) Through this review petition, it has been prayed that the area of the property over which new constructions for tenant are to be made may be enhanced. Learned Counsel for the tenants applicants has also argued that before start of the proceedings tenants had delivered possession of about 7,000 square meters of land to the landlord but no new construction had been made by it (Trust). This question is wholly irrelevant as the said area was voluntarily delivered by the tenant to the landlord.;