ROSHAN LAL Vs. DISTRICT JUDGE

JUDGEMENT

(1.) THE petitioners claim themselves to be the landlords of the premises in dispute. An order declaring the vacancy was passed by the Rent Control and Eviction Officer. The petitioners filed an application for release which was allowed by the -Rent Control and Eviction Officer on 25th March, 1994. Against the said order respondent No. 3 filed a revision claiming tenancy rights and thereby challenging the release order. During the pendency of the revision he also applied for interim stay order. Respondent No. 1 passed the interim stay order on 23rd August, 1994. The petitioners have challenged this order in the present writ petition. As the matter has not been finally adjudicated, it is appropriate that respondent No. 1 or to whom the revision may be transferred, dispose of the revision within two months from the date of production of a certified copy of this order.