ABHISHAEK Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The said premises were allotted as official residence to the then Speaker Shri Ishwardas Rohani. Admittedly, the allottee expired on 05.11.2013. Notwithstanding his death, the family members of the original allottee continued to occupy the official quarter. Indeed, the Competent Authority has now commenced the eviction proceedings because of institution of the present petition.

(3.) In the present petition, the private respondent No. 5, who incidentally happens to be the son of the original allottee, has made a statement that he would vacate the premises by the end of March, 2015 and pay all the damages/compensation/rent/penalty in respect of the said premises to the State Authorities for overstaying the allotment term.