Allahabad High Court
Devendra Dhawan vs Aftab Kureshi And 3 Others on 28 July, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:151411 Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 7937 of 2023 Petitioner :- Devendra Dhawan Respondent :- Aftab Kureshi And 3 Others Counsel for Petitioner :- Rishabh Agarwal Hon'ble Prakash Padia,J.
1. Heard learned counsel for the petitioner and perused the record.
2. The basic relief sought by the petitioner in the present petition filed under Article 227 of the Constitution of India is to direct the court below to decide Rent Control Appeal No. 30 of 2018 (Aftab Kureshi & others vs. Devendra Dhawan), expeditiously.
3. It is argued that the appeal is filed against the order dated 29.10.2018 in the court of District Judge, Jhansi in Rent Control Appeal No. 30 of 2018 and more than 5 years has already been lapsed but till date no decision has been taken in the matter
4. In view of the order proposed to be passed herein, no useful purpose would be served by putting the respondent to notice and keeping this petition pending before this Court. However, in case the respondent(s) feels aggrieved by the order his/her right to seek modification/variation of the order is being kept reserved.
5. In the facts and circumstances of the case, the present petition is disposed of directing the court concerned to decide the aforesaid appeal strictly in accordance with law most expeditiously and preferably within a period of ten months but without granting any unnecessary adjournment unless there is no legal impediment.
Order Date :- 28.7.2023 Swati