R.H. Zaidi, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of mandamus commanding the respondent No. 1 to hear and decide P.A. Case No. 25 of 1995, Shanker Lal Kesharwani v. Smt. Tirasia .
(2.) It has been stated that an application for release was filed by the petitioner in the year 1995 under Section 21 (1) (a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U.P. Act No. XIII of 1972), for short the Act, but till date the said case has not been decided. It is stated that several dates have been fixed for hearing but till date the release application has not been decided by the Prescribed Authority.
(3.) Before filing the present petition, the petitioner did not make any application before the Prescribed Authority for early disposal of the release application. He has approached this Court straightaway. In view of these facts, it is provided that the petitioner shall make an application for early disposal/hearing of the aforesaid case before the Prescribed Authority. If such an application is filed, the same shall be dealt with and decided by the Prescribed Authority taking into consideration the provisions of Rule 15 of the Rules framed under the Act.;