JAGDISH KUMAR Vs. ADDL. DISTRICT JUDGE, DEHRADUN

JUDGEMENT

(1.) PRESENT writ petition has been filed praying for a writ or direction commanding the 2nd Additional District Judge, Dehradun to decide the Rent Control Appeal No. 95 of 1995, Sardar Jagjeet Singh Anand v. Jagdish Kumar.

(2.) THE Petitioner has filed an application on 18 -4 -1994 for release of the accommodation under Section 21(1)(a) of U.P. Act No. 13 of 1972. The application was allowed by the Prescribed Authority on 13 -6 -1995 against which an appeal has been preferred by the tenant Defendant in the Court of 2nd Additional District Judge, Dehradun being Rent Control Appeal No. 95 of 1995. Counsel for the Petitioner has stated that the appeal is still pending before the appellate Court.

(3.) RULE 7(7) of U.P. Act No. 13 of 1972 provides as under: