RAJEEV NAIN BADONI Vs. ARVIND MOHAN BADONI

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This writ petition has been filed by the petitioner, who is allegedly a landlord of a premises, namely, House No. 226/262 sitauted at Block No. 3, Khurbuda Mohalla, Dehradun. The sole prayer of the petitioner in the present writ petition is that in a proceedings which commenced under U.P. Act No. XIII of 1972 (from hereinafter referred to as the Act), a revision being Rent Control Revision No. 14 of 1982 is pending before the III Additional District Judge, Dehradun.

(3.) The matter is pending since 1982. It has been submitted by the learned counsel for the petitioner that there is no interim order of any Court which prohibits the Court from proceeding in the matter and the inordinate delay has caused undue hardship to the petitioner. The revision was originally filed by the father of the petitioner in the year 1982, who has passed away during the pendency of the revision.