RAM AGARWAL Vs. MOHAN LAL VERMA

JUDGEMENT

(1.) The petitioner has preferred the present petition, under Article 227 of the Constitution of India, to seek a direction to the Prescribed Authority / Civil Judge (Jr. Div.), Kashipur, District Udham Singh Nagar, to expedite the proceedings of Release Application / Rent Control Case No. 06 of 2017, Ram Agarwal Vs Mohan Lal Verms, pending before the said court.

(2.) The petitioner is the owner of the property, wherein the respondent is the tenant. The aforesaid case was instituted by the petitioner in the year 2017. The matter is still pending at the stage of recording of evidence of the respondent, since 13/8/2019. Thereafter, the matter was adjourned from time to time, and no progress has been made.

(3.) Considering the aforesaid circumstances, I dispose of this petition with a direction to the learned Civil Judge (Jr. Div.), Kashipur, District Udham Singh Nagar to expedite the proceedings of Release Application / Rent Control Case No. 06 of 2017, Ram Agarwal Vs Mohan Lal Verma, and to dispose the same of within next one year of service of the certified copy of this order. Neither party shall seek, nor be granted any undue adjournments. The petitioner shall also serve a copy of this order on the respondents by recorded delivery within two weeks. It is made clear that this Court has not examined the merits of the case of either parties, and this order shall not be construed as an expression of opinion on the merits of the case.