KRISHAN KUMAR DHINGRA AND ANOTHER Vs. PRESIDING OFFICER/CIVIL JUDGE, SENIOR DIVISION DEHRADUN AND ANOTHER

JUDGEMENT

(1.) Heard learned Counsel for the petitioners Sri Gopal Narayan and learned Standing Counsel.

(2.) The petitioner has filed the present writ petition for a direction commanding the respondent No. 1 to conclude the proceedings of P.A. Case No. 26 of 2002, Krishan Kumar Dhingra Vs. Shyam Lal Goyal pending before the respondent No. 1.

(3.) A perusal of the application under Sec. 21 (1) (a) of Uttar Pradesh Urban Buildings (Regulations of Letting Rent and Eviction) Act, 1972 (U.P. Act 13 of 1972) on his personal, genuine, bonafide and urgent ground shows that the application was filed by him in the year 1991. The petitioner No. 1 Sri Krishan Kumar Dhingra has retired from the service and the earning is not sufficient for the entire family members and as such he wants to run the general merchandise business. The proceedings were initiated in the year 2002, therefore, under Rule 15 of the U.P. Act 1972 the proceedings under Sec. 21 (1) has to be concluded within a period of six month from its institution. Rule 15 (3) of U.P. Act 1972 reads as under:-