(1.) RAJIV Sharma, J. At the outset, Sri Apoorva Tewari, learned Counsel for the petitioner submits that he may be permitted to implead Incharge District Judge, Lucknow and Prescribed Authority, Lucknow Development Authority, Lucknow, as respondents Nos. 2 and 3 in the array of the respondents.
(2.) LET him do so during the course of the day.
(3.) THROUGH the instant writ petition, the petitioner has assailed the order dated 4.6.2011 passed by the Incharge District Judge, Lucknow, whereby the application of the petitioner for urgent hearing of the appeal filed under Section 9 of the U.P. Public Premises (Eviction of Unauthorized Occupants) Act, 1972 during summer vacations was rejected and fixed the appeal for hearing on admission on 1.7.2011 on the grounds that the order, which has been challenged in appeal, was passed by the Prescribed authority, Lucknow Development Authority, Lucknow, in the year 1989 and it is not possible to accept the plea of the Counsel for the appellant that he has no knowledge of the order dated 21.7.1989 and further the matter would require notice to the respondent and as such, the matter cannot be treated as urgent.