RAJENDRA KAUR Vs. CIVIL JUDGE (SENIOR DIVISION), DEHRADUN

JUDGEMENT

(1.) HEARD . The grievance of the petitioner is that he has filed a release application being case No. 50 of 2001 but the same has not yet been disposed of. He claimed to be the owner and landlord of the property situated at Dehradun.

(2.) IN paragraph 5 of the writ petition it has been mentioned that at the time of letting out he was in service at Delhi but now he is retired. Application for release is said to have been filed in the year 2001 and the same has yet not been disposed of and as such the petitioner prays that his release application may be disposed of expeditiously.

(3.) RULE 15 of U.P. Act no. XIII of 1972 is a guide line for the application under section 21 (l)(a). Sub Rule (3) of Rule 15 provides that every application, as far as possible, shall be disposed of within a period of two months from the date of its presentation. Rule 15 (3) is quoted below: (3) Every application referred to in sub rule (1) shall, as far as possible, be decided within two months from the date of its presentation.