RISHI SUDHAKAR Vs. OM PARKASH

JUDGEMENT

(1.) The learned counsel appearing on behalf of the petitioner, had at the time of motion hearing, pointed out that the disposal of the relevant rent petition had been inordinately delayed. Reliance, in support of the view aforementioned, was placed upon the interim orders which came to be granted by various Presiding Officers from time to time. A perusal thereof indicated that the proceedings had been handled by the various Presiding officers in a lackadaisical manner. Infact, a Coordinate Bench (Surya Kant, J.) of this Court had directed the learned Rent Controller to dispose of the rent petition as early as possible preferably within six months. The plea, raised on behalf of the petitioner, is that the delay in disposal of the petition was, thus, violative of that order as well.

(2.) The Presiding Officers who came to deal with the matter from time to time have offered their clarifications individually. Insofar as the present learned Rent Controller is concerned, he appears to have taken over the matter very recently. He does not, at all, seem to be at fault. He has otherwise requested for extension of time by another six months for disposal of the petition. Though I am not satisfied with the clarifications offered by the other Presiding Officers, I would leave the matter at that. The Judicial Officers must, however, remember that although the dockets in the Courts are heavy, the orders granted by this Court (or, for that matter, any Appellate Court) require meticulous compliance.

(3.) The petition is disposed of with a direction to the learned Rent Controller to dispose of the petition within extended period of three months. The acknowledgment (of a copy of this order) issued by the concerned Judicial Officer shall be forwarded to the Registry of this Court. Learned Sessions Judge shall himself maintain a tab to ensure that the case is disposed of by afore-mentioned date. Disposed of accordingly.