VIRENDRA KUMAR Vs. KUNDAN LAL

JUDGEMENT

(1.) The sole relief pressed for by the learned Counsel for the petitioner at the time of hearing of this petition is that the Appeal filed by the tenant under section 22 of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 may be decided expeditiously. It is stated that the Appeal was filed in January, 2011 and even though a period of six months is prescribed under Rule 7(7) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972, the Appeal is not being heard. In this connection he has also placed before the Court the order sheet of the Court below.

(2.) On a consideration of the submissions advanced by learned Counsel for the petitioner and in view of the averments made in the writ petition and in the order-sheet of the suit, this petition is disposed of with a direction that Rent Control Appeal No. 9 of 2011, Kundan Lal v. Meena Rani and another pending in the Court of Additional District Judge, Court No. 9, Saharanpur may be decided expeditiously, preferably within a period of six months from the date a certified copy of this order is filed by the petitioner. It is made clear that the Court has not adjudicated upon the merits of the case which shall be examined by the Appellate Authority in accordance with law.