SALIMUDDIN Vs. PRESCRIBED AUTHORITY/SMALL CAUSE JUDGE AGRA

JUDGEMENT

(1.) RESPONDENT No. 2, Asgar Ali has filed a Release application under section 21 of U. P. Urban Buildings (Regulation of Letting, rent and Eviction) Act, 1972 against Dharmpal in the form of P. A. Case No. 4 of 1999. Court wonders why Prescribed Authority/j. S. C. C. , Agra has not decided the said case for about 9 years. Petitioner claiming to be sister's son of asgar Ali filed impleadment application, which has been rejected on 7. 5. 2008 by the Prescribed Authority concerned. Said order has been challenged through this writ petition.

(2.) THE tenant Dharmpal who is sole opposite party in the Release application has not been impleaded in this writ petition. It is amply proved that petitioner is supporting the tenant and is instrumental in delaying the proceedings. Even one landlord is entitled to file Release Application against tenant vide Full Branch authority of this Court of Gopal Das v. A. D. J. , 1987 13 ALR 275.

(3.) WRIT petition is dismissed. Prescribed Authority is directed to decide the release application very expeditiously preferably within six months from the date of production of a certified copy of this order. Absolutely no unnecessary adjournment shall be granted to any of the parties. If the Court below is inclined to grant any adjournment in any form to any of the parties, then it shall be on very heavy cost, which shall not be less than Rs. 500/- per adjournment. Office is directed to send a copy of this order to Prescribed Authority/j. S. C. C. Agra within three days. Petition Dismissed.