SANT KAUR Vs. HANIT AND OTHERS

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner.

(2.) Present writ petition has been filed by the Petitioner for a direction to the District Judge, Dehradun, to decide the Rent Control Appeals, numbered as RCA No. 165 of 2009 and RCA No. 166 of 2009 expeditiously, preferably within a period of six months.

(3.) Learned Counsel for the Petitioner submitted that the Petitioner is 97 years old and wants that the appeals should be decided during her lifetime. He also referred Rule 7(7) of the Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 and prayed that District Judge, Dehradun should be directed to decide appeals expeditiously.