Madhya Pradesh High Court: This interlocutory application was filed before the Bench of Atul Sreedharan, J.

Facts of the case were that an order was passed where the petitioner was ordered to be evicted from the residential accommodation provided to the petitioner subject to petitioner’s paying rent of the premises as per rules. With respect to the above order, an interlocutory application was filed in this case in order to recall the said order.

It was submitted before Court that petitioner was residing in the official accommodation but had not complied with that part of the order by virtue of which petitioner was required to pay the rent as per rules. It was also alleged that the petitioner started depositing money only after filing of this application for recall of the order. Further submission was made that petitioner even after the passing of the order was residing in the official accommodation but was not paying the rent as per rules.

High Court was of the view that petitioner had violated the orders of this Court which does not deserve sympathy and thus the protection given to petitioner was recalled and the respondents were given the liberty to evict petitioner from the premises in accordance with law. [V.S. Sikirvar v. Union of India, 2019 SCC OnLine MP 487, Order dated 19-03-2019]

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