- (1.) Learned counsel appearing for the petitioner, on instructions, does not press the writ petition on merits and prays for a reasonable time (two years) to vacate the premises.
(2.) Learned counsel appearing for the respondents has no objection to the prayer made; however, he submits that the petitioner may be granted time subject to payment of a sum of Rs.1,800/- per month by way of mesne profit from 01.08.2020 till vacation of the premises.
(3.) In the aforesaid circumstance, the writ petition is dismissed as not pressed. The petitioner is granted time upto 31.07.2022 to hand over vacant and peaceful possession of the rented premises to the respondents subject to following conditions:- 1. The entire arrears of rent/mesne profit till date, shall be deposited by the petitioner in the bank account of respondents within a period of two months from the date of the order. 2. The petitioner shall pay a sum of ?1,800/- per month towards mesne profit to the respondents from 01.08.2020 till vacation of the rented premises i.e. 31.07.2022, which may be deposited by him in the bank account of the respondents by 7 th day of each succeeding month. 3. The petitioner further undertakes that he shall not sub-let, assign or part with possession of rented premises or any part thereof in favour of any one else and would not create any third party interest in the same during the aforesaid period. 4. The petitioner shall furnish a written undertaking incorporating aforesaid conditions before the Rent Tribunal, Dholpur within a period of four weeks from today. ;